Section 9C in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
9C. Quorum and sittings.
(1)The quorum for proceedings before the Commission shall be two [among the three Members] [Inserted by Notification No. HPERC/Secy/151, dated 4.1.2019 (w.e.f. 1.1.2005).]:[Provided that where the Commission is "Two Member Commission" the single Member shall constitute the quorum:] [Inserted by Notification No. HPERC/Secy/151, dated 4.1.2019 (w.e.f. 1.1.2005).][Provided further] [Inserted by Notification No. HPERC/Secy/151, dated 4.1.2019 (w.e.f. 1.1.2005).] that in the case of a proceeding to review any decision taken by the Commission or its Bench or for consideration of any issue, which could not be decided on account of equality of votes, all the Members being personally present shall constitute the quorum for such meeting.(2)The Chairperson or if he is unable to attend a meeting of the Commission, any other Member nominated by the Chairperson in this behalf and in the absence of such nomination or where there is no Chairperson, any Member chosen by the Members present among themselves, shall preside at the meeting.(3)All questions which come up before any meeting of the full Commission shall be decided by a majority of votes of the Members present and in the event of an equality of votes, the Chairperson or the person presiding shall have the right to exercise a second or casting vote.(4)Save as otherwise provided in sub-regulation (3) every Member shall have one vote.
