Section 5(6) in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
(6)No matter shall be considered at an adjourned meeting other than matters left over at the meeting from which the adjournment took place, provided that the Chairman may bring or direct to be brought any new matter which in his opinion is urgent, before an adjourned meeting of the CAC with or without notice.
