Section 12 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
12. Proceedings of Commission.
(1)The Commissioner shall meet on such day and at such time and place as the Chairperson or in his absence a senior member fixes and shall subject to sub-sections (2), (3) and (4) observe such rules of procedure with regard to transaction of its business at its meetings as may be provided by regulations.(2)Every meeting shall be presided over by the Chairperson if he is present at the time appointed for holding the same and if the office of the Chairperson is vacant or if the Chairperson is for any reason absent by a member who is senior.(3)(a)No business shall be transacted at a meeting of the Commission unless at least two members are present from the beginning to the end of such meeting;(b)All questions at a meeting of the Commission shall be decided by a majority of votes.(4)If by reason of disability of a Chairperson or a member or of a vacancy in the office of the Chairperson or a member there are two members present at the meeting then in the event of equality of votes, the presiding authority shall have and exercise a second or casting vote.(5)Notwithstanding anything contained herein, the Commission may decide urgent matters by the procedure of circulation subject to the following conditions:(a)Where a matter is required to be decided by the Commission urgently, the Chairperson may, instead of bringing the matter for discussion at a meeting of the Commission, direct that it may be circulated to the members for opinion and if all the members are unanimous and the Chairperson thinks that a discussion at a meeting of the Commission is not necessary, the matter shall be decided without such discussion.(b)If the members are not unanimous or if the Chairperson thinks that a discussion at meeting is necessary, the matter shall be discussed at a meeting of the Commission.
