Section 9 in The Oil And Natural Gas Commission Act, 1959
9. Meetings of the Commission.
(1)Meetings of the Commission. The Commission shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at meetings) as may be provided by regulations made under this Act.(2)The Chairman or, in his absence, the vice-chairman, if any, or in the absence of the chairman and of the vice-chairman if any, any member chosen by the members from among themselves, shall preside at a meeting of the Commission.(3)All questions at a meeting of the Commission shall be decided by a majority of the votes of the members present and voting, and in the case of an equality of votes, the chairman or, in his absence, the person presiding, shall have a second or casting vote :Provided that the person presiding may in his discretion, reserve any matter for the consideration of the Central Government.
