Section 56 in Rajasthan State Legal Services Authority Regulations, 1999
56. Meeting of the Committee.
(1)The Committee shall ordinarily meet once in three months on such date and at such place as the Secretary may, in consultation with the Chairman decide.(2)The Chairman, and in the absence of the Chairman, a person authorised by the Chairman, District Authority shall preside at the meeting of the Committee.(3)The procedure and agenda of any meeting of the Committee shall be such as the Chairman may determine.(4)The minutes of the proceedings of each meeting shall be maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the Committee. A copy of the minutes shall be forwarded to the District Authority.(5)The quorum for the meeting shall not be less than one-third of the existing members including the Chairman or the person presiding over the meeting.(6)All questions at the meeting of the Committee shall be decided by a majority of the members present and voting and in case of a tie, the person presiding shall have a casting vote.
