Section 11 in The M.P. Vidyut Sudhar Adhiniyam, 2000
11. Proceedings of Commission.
(1)Subject to the provisions of this Act, the Commission shall have the exclusive power to frame regulations for the conduct of its proceedings and discharge of its functions and all such regulations framed shall be published in the Official Gazette.(2)Except as provided in sub-section (5), each member shall have one vote. In case of a difference of opinion among the members of the Commission, the opinion of the majority shall prevail and the opinion of the Commission shall be expressed in terms of the view of the majority.(3)The quorum for the meeting of the Commission shall be two, provided that for a meeting of the Commission to review any previous decision taken by the Commission, the quorum for the meeting shall be all members being present, subject however to sub-section (5).(4)When the Chairperson of the Commission is unable to discharge the functions owing to absence, illness or any other cause, the senior members of the Commission shall discharge the functions of the Chairperson, until the day the Chairperson assumes the charge of his office.(5)The Chairperson including in the event where a senior member of the Commission acts as the Chairperson shall not have a second or casting vote :Provided that where there are two members only by reason of vacancy in the office of the Chairperson or a Member or due to such disability of the Chairperson or a Member that the Commission cannot hold the proceedings with all the three members present for a period of more than 30 days, the Chairperson or the Senior Member acting as Chairperson, as the case may be, shall have a second and casting vote during the period of such vacancy or disability only :Provided further that during the period of such vacancy or disability specified in the first proviso, two members shall constitute the quorum to review any previous decision taken by the Commission.(6)No act or proceedings of the Commission shall be invalid by reason only of the existence of any vacancy in the office of the Chairperson or members or any defect in the constitution thereof.(7)The Chairperson of the Commission may instruct the Secretary to call a meeting of the Commission to be held at such time and at such place as the Chairperson may direct and in addition any Member of the Commission may request a meeting of the Commission at any time by sending a notice in writing to the other members and to Secretary.(8)The notice of all meetings shall be given to the members in writing, unless all the members waive the notice in writing.(9)The Commission shall be entitled to decide urgent matters by circulation.(10)All decisions, directions and orders of the Commission shall be in writing and shall be supported by reasons. The decisions, directions and orders of the Commission including of the dissenting member, unless otherwise specified by the Commission, shall be available for inspection by any person and copies of the same shall be made available in a manner the Commission may prescribe.(11)The proceedings of the Commission, unless otherwise specified by the Commission by general or special order, shall be open to public.
