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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Electricity Reform Act, 1995

(4)The quorum for the meeting of the Commission shall be two, but in the case of a meeting of the Commission to review any previous decision taken by the Commission or for consideration of any issue which could not be decided on account of equality of votes in favour of or against the resolutions proposed or where the issue considered at a meeting in which only two members of the Commission were present, the quorum for the meeting shall be all the three :Provided that, in case of emergency, the Commission may decide any matter by circulation to member or members.