Section 51 in Rajasthan Panchayati Raj Rules, 1996
51. Procedure for conduct of meetings of Standing Committee.
(1)The Chairman of a Standing Committee may at any time call a meeting when there is sufficient agenda items to be discussed. [At least one meeting shall be held in every month] [Substituted 'One meeting may be held in every quarter' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]:[Provided that the State Government may issue direction to hold the meeting on such date as fixed by it.] [Added by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).](2)Procedure for notice of meeting recording the minutes, voting on decisions, restrictions on speaking and conduct of meetings shall be same as for special meeting of Panchayat Samiti or Zila Parishad.(3)Quorum for Standing Committee shall be of three including the Chairman of such Committee.
