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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(5)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)Where a matter is required to be decided by the Commission urgently, the Chairperson 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 Chairperson thinks that a discussion at a meeting of the Commission is not necessary, the matter shall be decided without such discussion.