Section 9(4) in Andhra Pradesh Electricity Reform Act, 1998
(4)The quorum for the meeting of the Commission shall be two and each member shall have, one vote and in case of equality of votes on any issue or resolution, the Chairman or as the case may be the next senior member of the Commission discharging the functions of the Chairman under sub-section (3) of section 3 presiding over the meeting shall, in addition, have a casting vote:Provided that for a meeting of the Commission to review any previous decision taken, by the Commission, the quorum shall be that all members shall be present.
