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State of Haryana - Section

Section 9 in The Haryana Electricity Reform Act, 1997

9. Proceedings of the Commission.

(1)the headquarters of the Commission shall be at Panchkula, Haryana, but the Commission shall be entitled to conduct its proceedings, consultations and hearings at any place in the State.
(2)The Commission shall have the exclusive power to frame regulations for the conduct of its proceedings and discharge of its functions and all such regulations framed shall be published in the Official Gazette.
(3)In case of a difference of opinion among the members of the Commission, the opinion of the majority shall prevail and the opinion of the Commission shall be expressed in terms of the views of the majority. Each member of the Commission shall have one vote only. The Chairman shall have no casting or second vote.
(4)The quorum for the meeting of the Commission shall be two; provided that for a meeting of the Commission to review any previous decision taken by the Commission or for consideration of any issue which could not be decided on account of equality of votes in favour of and against the resolution proposed, the quorum for the meeting shall be all members being personally present.
(5)The Chairman of the Commission may instruct the Secretary to call a meeting of the Commission to be held at such time and at such place as the Chairman may direct. In addition, any member of the Commission may request a meeting of the Commission at any time by sending a notice in writing to the other members and with a copy to the Secretary. The notice of all meetings shall be given to the members in writing, unless all the members waive the notice in writing.
(6)The Commission shall be entitled to decide urgent matters by circulation of the papers to members.
(7)All decisions, directions and orders of the Commission shall be in writing and shall be supported by reasons. The decisions, directions and orders of the Commission shall be available for inspection by any person and copies of the same shall also be made available in a manner the Commission may prescribe.