Section 12(5) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(5)Notwithstanding anything contained herein, the Commission may decide urgent matters by the procedure of circulation subject to the following conditions:(a)Where a matter is required to be decided by the Commission urgently, the Chairperson 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 Chairperson thinks that a discussion at a meeting of the Commission is not necessary, the matter shall be decided without such discussion.(b)If the members are not unanimous or if the Chairperson thinks that a discussion at meeting is necessary, the matter shall be discussed at a meeting of the Commission.
