Section 7 in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005
7. Conduct of Proceedings of the Committee.
- The proceedings of the Committee shall be governed by the following :-(1)It shall be the duty of the Secretary to arrange to convene the meetings of the Committee with the permission of the Chairperson and to give to the Members thereof, unless otherwise specifically directed by the Chairperson, not less than 14 days' notice in writing of the date, time and place of the proposed meeting. The notice will also contain the agenda and connected papers, if any, of the meeting.(2)The proceedings of every meeting of the Committee shall be recorded in a minute book to be kept for the purpose and shall be signed by the Chairperson of the meeting. This will be read in the next meeting for the information of the Members. The record of proceedings shall be open for inspection to the Members of the State Advisory Committee.(3)The Committee shall meet at least once in every six months or at such interval and at such places as may be decided by the Commission.(4)The Chairperson of the Commission shall preside over every meeting of the Committee. In his absence, senior-most Member of the Commission shall act as the Chairperson of the meeting.(5)All meetings of the Committee shall be held at the office premises of the Commission at Chandigarh, unless the Commission otherwise notifies.(6)The quorum at the meeting of the Committee shall be one-third of the total membership of the Advisory Committee including the ex-officio Members. If there is no quorum within 30 minutes of the time notified for a meeting, the Chairperson may adjourn the meeting to a specified time. No further notice need be given for an adjourned meeting and also no quorum is necessary for the adjourned meeting. If at any time after a meeting is commenced, quorum ceases to exist, the meeting shall not be dissolved but shall continue.(7)No matter shall be considered at an adjourned meeting other than matters remaining from the meeting at which the adjournment took place, provided that, with or without notice, the Chairperson may bring, or direct to be brought, any new matter which in his opinion is urgent, before an adjourned meeting of the Advisory Committee.(8)No proceedings of the Committee shall be invalid by reason solely of vacancies existing in the Committee, or by reason of non-receipt of the notice or the agenda paper, provided the notice and agenda were duly issued, or by reason of any procedural irregularity in the conduct of proceedings of the meeting.(9)A notice shall be deemed duly issued if it is sent by post or by messenger, within the prescribed time to the registered address of a Member.(10)The discussions in the meeting and consequent conclusions, if any, taken at the meeting shall strictly follow the agenda, scheduled for the meeting. Only the Chairperson can bring in additional matters to the agenda at the end of the meeting.(11)Attendance by proxy shall not be permitted at the meeting of the State Advisory Committee.(12)The Chairperson, during any meeting, may direct any Member of the Committee whose conduct at the meeting is, in the Chairperson's opinion, disorderly, to withdraw. Any such Member so ordered shall be deemed to have withdrawn from the meeting, whether or not he physically withdraws.(13)In case not expressly provided for in these Regulations for the conduct of meetings, the decision of the Chairperson on all matters relating to the conduct of proceedings during the meeting shall be final.
