Section 48 in Rajasthan State Legal Services Authority Regulations, 1999
48. Meetings of the Committee.
(1)The Committee shall ordinarily meet once in three months on such date and time 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 nominated by him 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 State Authority.(5)The quorum for the meeting shall not be less than one-third of the existing members including the Chairman or the member presiding over the meeting.(6)All questions at the meeting of the Committee shall be decided by a majority of the member present and in case of a tie, the person presiding shall have a casting vote.District Legal Awareness Committees
