Section 9(5) in The Haryana Electricity Reform Act, 1997
(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.
