Section 9C(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(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.
