Section 13 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
13. Conduct of proceedings in the absence of Chairperson.
- Conduct of proceedings in the absence of Chairperson shall conform to the provisions in section 92(2) of the Act, which reads as "The Chairperson or if he is unable to attend a meeting of the Appropriate 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 from amongst themselves shall preside at the meeting."
