Section 11 in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
11. Conduct of business by the Advisory Committee.
- The conduct of business by the Committee shall be regulated on the basis of the following:-(1)It shall be the duty of the Secretary to convene meetings of the Committee and to give the Committee members thereof not less than 14 days notice in writing of the date, time and place of the proposed meeting. If considered necessary, Chairperson may reduce the period of notice to transact any urgent business. The notice will also contain the agenda and connected papers, if any, of the meeting.(2)The members can write to the Secretary, indicating through a brief note, any relevant subject (as referred in regulation 9 above) for inclusion in the agenda of the subsequent meeting.(3)The Chairperson of the Committee shall preside at every meeting of the Committee. In his absence, the senior most member of the Commission shall act as the Chairperson of the meeting.(4)All meetings of the Committee shall be held a I the office premises of the Commission at Chennai, unless the Commission otherwise notifies.(5)The discussions in the meeting and consequent conclusions, if any, taken at the meeting shall strictly follow the agenda only, scheduled for the meeting. Only the Chairperson can bring in additional subjects to the agenda at the end of the meeting.(6)[ The Commission shall convene a meeting of the State Advisory Committee, as and when required, to discuss and advise the Commission on any of the matters specified in Section 88 of the Electricity Act, 2003 (Central Act 36 of 2003) after giving notice to all members as provided in sub-regulation (1) at the venue and time as it thinks convenient.] [Substituted by Notification No. Vl(2)/209/7012. dated 11.06.2012.](7)A notice shall be deemed duly issued if it is sent, by post or by messenger, within the prescribed time to the registered address of a member.(8)A member of the Committee who fails to attend three consecutive meetings of the Committee shall forthwith ceases to be a member of the Committee.(9)The proceedings of every meeting of the Committee shall be recorded in a minute book kept for the purpose and shall be signed by the Chairperson of the meeting. This will be read along with a note on the action taken by the Commission in the next meeting for the information of the members.(10)The quorum for a meeting of the Committee shall be six. If there is no quorum, the Chairperson may adjourn the meeting. No further notice need be given for an adjourned meeting and no quorum is also necessary for the adjourned meeting. If, at any time, after a meeting is commenced, a quorum ceases to exist, the meeting shall not be dissolved but shall continue.(11)No matter shall be considered at an adjourned meeting other than matters remaining from the meeting at which the adjournment took place, provided that, with or without notice, the Chairperson may bring, or direct to be brought, any new matter which in his opinion is urgent, before an adjourned meeting of the Advisory Committee.(12)No proceedings of the Committee shall be invalid by reason solely of vacancies existing m the Committee, or by reason of non-receipt of the notice or the agenda paper, provided the notice and agenda were duly issued, or by reason of any irregularity in the conduct of the business of the meeting.(13)The Chairperson, during any meeting, may direct any member of the Committee whose conduct at the meeting is, in the Chairperson's opinion, disorderly, to withdraw. Any such member so ordered shall be deemed to have withdrawn from the meeting, whether or not he physically withdraws.(14)In cases not expressly provided for in these guidelines for the conduct of meetings, the decision of the presiding Chairperson on all matters relating to the conduct of business during the meeting shall be final.
