Section 26 in Chhattisgarh State Legal Services Authority Regulations, 2003
26. Meeting of the District Authority.
(1)The District Authority shall meet atleast once in three months on such dates and at such place as the Chairman of the District Authority may direct.(2)The minutes shall, as soon as may be, after the meeting be forwarded to the Chairman of the District Authority.(3)The quorum for the meeting shall be three including the Chairman.(4)All questions which come up before any meeting of the District Authority, shall be decided by the majority of votes of the members present and voting and in case of a tie, the Chairman shall also have a casting vote.
