Section 14 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
14. Decision through majority of votes.
- The decision of the Commission shall be through majority of votes as provided in section 92(3) of the Act which reads as "All questions which cornel up before any meeting of the Appropriate 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 in his absence, the person presiding shall have a second or casting vote."
