Section 16 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
16.
[(1) The quorum for the proceeding before Commission shall be two, however, the quorum could be one in the following situations:(i)Only one Member is functional due to vacancies in the Commission;(ii)A single Member is functional due to vacancies in the Commission;(iii)Any Member has recused himself from a proceeding/subject matter due to reasons stated by such a Member when Commission has only two functional members and the Commission , agrees that one Member may continue with a proceeding on account of the other Member having recused himself.](2)No member shall exercise his vote on a decision unless he is present during all the substantial hearings of the Commission on such matter.
