The Chief Election Commissioner and Other Election Commissioners (Conditions of Service) Act, 1991

10. Disposal of business by Election Commission.

1. The Election Commission may,  by unanimous  decision, regulate  the  procedure  for  transaction of its business as also allocation of its business amongst  the Chief Election Commissioner and other Election Commissioners.

2. Save  as provided  in sub-section  (1), all  business of  the Election  Commission   shall,  as   far  as  possible,  be  transacted unanimously.

3. Subject  to the  provisions of  sub-section (2), if the Chief Election Commissioner  and  other  Election  Commissioners  differ  in opinion on  any matter,  such matter shall be decided according to the opinion of the majority."]

1. Ins. Subs,  omitteds & renumbered by Act 4 of 1994, S.7 (w.e.f 1- 10-93 )

2. Subs by S.8, ibid (w.e.f 1-10-1993)

3. Ins. by S.9, ibid (w.e.f 1-10-1993)