Section 3(3) in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
3.2to advise the Commission pursuant to Section 33(1) and 34(1) of the Act, on : (i) customers rights, (ii) standards of performance, (iii) publication of and reporting on such standards, and (iv) circumstances in which licensees are to be exempted from any requirements of the regulations, prior to the Commission framing Regulations on these matters.
