Section 9(6) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)The Commission may decide urgent matters by the procedure of circulation subject to the following conditions:Where a matter is required to be decided by the Commission urgently, the Chairman 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 Chairman thinks that a discussion at a meeting of the Commission is not necessary, the matter shall be decided without such discussion.If the Members are not unanimous and if the Chairman thinks that a discussion at a meetings is necessary, the matter shall be discussed at a meeting of the Commission.
