Section 9 in Karnataka Electricity Reform Act, 1999
9. Proceedings of the Commission .
(1)The headquarters of the Commission shall be at Bangalore, but the Commission shall be entitled to conduct its proceedings, consultations and hearings in other places in the State.(2)(a)The Commission shall have the exclusive power to make regulations for the conduct of its proceedings and discharge of its functions and all such regulations made shall be notified;(b)Unless otherwise specified by the Commission, all hearings and proceedings before the Commission shall be held in public.(3)In case of a difference of opinion among the members of the Commission, the opinion of the majority shall prevail and the opinion of the Commission shall be expressed in terms of the views of the majority. Each member of the Commission shall have one vote only.(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.(5)The quorum for the meeting of the Commission shall be two :Provided that for a meeting of the Commission to review any previous decision taken by the Commission or for consideration of any issue which could not be decided on account of equality of votes in favour of, or against, the resolution proposed, the quorum for the meeting shall be all members of the Commission being personally present.(6)The Chairman 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 may request the Chairman to convene a meeting at any time by sending a notice in writing to the Chairman. The notice of all meetings shall be given to the members in writing.(7)The Commission shall be entitled to decide urgent matters by circulation of the papers to members.(8)All decisions, directions and orders of the Commission shall be in writing and shall be supported by reasons. The decisions, directions and orders of the Commission shall be available for inspection by any person and copies of the same shall also be made available in a manner the Commission may by regulations specify.
