Section 10 in Jharkhand Water Resources Regulatory Authority Act, 2014
10. Proceedings of the Authority.
(1)The Authority shall meet at such time and place within the State as the Chairperson may think fit and shall observe such rules of procedure in transaction of business at its meetings (including the quorum at its meetings) as may be determined by regulations.(2)The Chairperson or if he is unable to attend a meeting of the Authority, a member nominated by the Chairperson in this behalf, shall preside at the meeting.(3)All matters which come up before the Authority shall be decided by a majority of votes of the Members present and voting and in the event of a tie of votes, the Chairperson or person presiding shall have the right to exercise a second or casting vote.(4)All decisions, directions and orders of the Authority shall be in writing supported by reasons and shall be available for inspection by any person and copies of the same shall also be made available in such manner as the Authority may determine.(5)The Authority shall regulate its own procedure.(6)All orders and decisions of the Authority shall be authenticated by the Secretary or any other officer of the Authority duly authorized by the Secretary in this behalf.
