Section 53 in Andhra Pradesh Electricity Reform Act, 1998
53. Members and staff of Commission to be public servants
The Chairman, other members and officers and other employees of the Commission appointed for carrying out the objects and purposes of this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.Section 54. Power to make regulations(1)The Commission may make regulations by notification in the Official Gazette for the proper performance of its functions under this Act.(2)In particular and without prejudice to the generality of the foregoing provisions and matters specifically provided for in this Act, such regulations may provide for all or any of the following matters, namely,(a)the administration of the affairs of the Commission, including the exercise of its administrative, quasi-judicial and judicial powers including arbitration and procedure for summoning and holding of the meetings of the Commission the times and places at which such meetings shall be held the conduct of the business thereof.(b)the duties of the Secretary, officers and employees of the Commission, their salaries, allowances and conditions of service;(c)determination of the functions to be assigned to licensees and others involved in the generation, purchase, transmission, distribution and supply of electricity, the manner in which such functions shall be discharged and the procedure and code to be adopted in regard to power system and electric supply lines;(d)the procedure far licensing of transmission and supply, the conditions for the grant of licenses and particulars, details and documents to be made available by the persons applying for the licence the standard and general conditions subject to which the licence shall be granted, the exemption from grant of licence, revocation and amendment and effect thereof, of the licence and all matters related to the above;(e)the duties, powers, rights and obligations of the licensee;(f)the particulars to be furnished, the collection of information details, particulars, documents, accounts, books and other records from or of the persons involved in the generation, transmission distribution, supply and use of electricity the form and manner in which the same are to be furnished and enforcing and compelling the production of the same;(g)method and manner of determination of licensee's revenues, tariff fixation, the matters to be considered in such determination and fixation;(h)the constitution of the Commission Advisory Committee;(i)the determination of the standard of performance of the persons involved in the generation transmission distribution and supply of electricity in the State;(j)the amount of fines and penalties to be imposed for violation of provisions of this Act including the method and manner of imposition of fines and penalties and collection of the same;(k)the regulation of the properties, assets and interest in the properties used for or in connection with the electricity industry in the State;(l)any other matter which is required to be or may be prescribed by regulations.
