Section 9(4) in Karnataka Electricity Reform Act, 1999
(4)The Chairman shall have no casting or second vote except that in the event of there being two members only by reason of vacancy in the office of the Chairman or of a member or disability of the nature that the Commission cannot hold the proceedings with all the three members present, the Chairman or the senior most member acting as Chairman, as the case may be, shall have a second and casting vote only during the period of such vacancy or disability.
