Section 9 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
9. Quorum and Conduct of Meetings.
(1)Quorum for the proceedings before the Commission shall be two.(2)The Chairman shall preside over the meetings and conduct business. If he is unable to attend a meeting of the Commission, any other Member nominated by the Chairman in this behalf and, in the absence of such nomination, 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 Chairman or in his absence, the person presiding shall have a second or casting vote.(4)Save as otherwise provided in Clause 9(3) above, every member shall have one vote.(5)No Member shall exercise his vote on a decision unless he is present during all the substantial hearings of the Commission on such matter.(6)The Commission may decide urgent matters by the procedure of circulation subject to the following conditions:Where a matter is required to be decided by the Commission urgently, the Chairman 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 Chairman thinks that a discussion at a meeting of the Commission is not necessary, the matter shall be decided without such discussion.If the Members are not unanimous and if the Chairman thinks that a discussion at a meetings is necessary, the matter shall be discussed at a meeting of the Commission.
