Section 21 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
21. Quorum and sitting in Benches .- [The quorum for the proceedings before the Commission shall be two]:
Provided that the Commission may by majority delegate the power to decide specified matters or issues to a Bench consisting of two full-time members, but in such instances the Chairperson or member presiding over a Bench shall not exercise a second or casting vote:Provided further that in the case of a proceeding to review any decision taken by the Bench of the Commission consisting of two or for consideration of any issue which could not be decided on account of equality of votes in the Bench the matter will be considered by the Commission with a quorum of three members.
