Section 12 in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
12. Quorum .-(1) The quorum for the meeting shall be four full-time Members, including the Chairperson. If the Chairperson is unable to attend the meeting for any reason, the quorum shall be four full-time Members.
(2)In the absence of a quorum, the meeting of the Authority shall stand adjourned.(3)In case of adjournment, the Chairperson shall decide the date, time and place of meeting for transacting the business of the Authority which could not take place due to adjournment and notice for such meeting shall be sent by the Secretary to all the Members including the Chairperson, in writing. In such cases, the notice period of seven days stipulated under regulation 7 shall not apply.
