Section 9 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
9. Proceedings of the Commission.
(1)The Commission shall meet at the head office or any its offices at such times as the Chairperson may direct, and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at its meetings) as may be determined by regulations.(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 nominations or where there is no Chairperson, any Member chosen by the members present from amongst themselves, shall preside at the meeting.(3)All questions which come up before any meeting of the Commission shall be decided by a majority of votes of the Members present and voting, 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-section (3), every Member of the Commission shall have one vote.(5)All orders and decisions of the Commission shall be authenticated by the Secretary or any other officer of the Commission duly authorized by the Chairperson in this behalf.
