Section 11(5) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(5)The Chairperson including in the event where a senior member of the Commission acts as the Chairperson shall not have a second or casting vote :Provided that where there are two members only by reason of vacancy in the office of the Chairperson or a Member or due to such disability of the Chairperson or a Member that the Commission cannot hold the proceedings with all the three members present for a period of more than 30 days, the Chairperson or the Senior Member acting as Chairperson, as the case may be, shall have a second and casting vote during the period of such vacancy or disability only :Provided further that during the period of such vacancy or disability specified in the first proviso, two members shall constitute the quorum to review any previous decision taken by the Commission.
