Section 3(11) in Andhra Pradesh Electricity Regulatory Commission (Appointment of Chairman and Members) Rules, 1999
(11)The convenor shall supply all information received from the selected persons under sub-section (3) of Section 5 and other details about the qualification and experience of such persons to State Government, so that it can satisfy itself that the recommended candidates do not have any financial or other interest as mentioned in sub-section (2) of Section 5 of the Act.
