Section 10 in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991
10. Disposal of business by Election Commission.-
(1)The Election Commission may, by unanimous decision, regulate the procedure for transaction of its business as also allocation of its business amongst the Chief Election Commissioner and other Election Commissioners.(2)Save as provided in sub-section (1), all business of the Election Commission shall, as far as possible, be transacted unanimously.(3)Subject to the provisions of sub-section (2), if the Chief Election Commissioner and other Election Commissioners differ in opinion on any matter, such matter shall be decided according to the opinion of the majority.]
