Section 12 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
12. Proceedings of the Commission.
(1)The Commission shall meet at the head office or such other place at such time as the Chairperson may direct, and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at its meetings) as it may specify.(2)The Chairperson, or if he is unable to attend the meeting of the Commission, any other Member nominated by the Chairperson in this behalf and in the absence of such nomination or where there is no Chairperson, any Member chosen by the Members present from amongst themselves, shall preside over the meeting.(3)All questions which come up before any meeting of the Commission shall be decided by a majority of votes of the Members present and voting, and in the event of equality of votes, the Chairperson or in his absence the person presiding shall have a second or casting vote.(4)Save as otherwise provided in sub-section (3), every Member shall have one vote.(5)All orders and decisions of the Commission shall be authenticated by the Secretary or any other officer of the Commission duly authorized by the Chairperson in this behalf.
