(1)Every District Sports Council shall meet at least twice in a year on the dates as may be fixed by the President and one of such meeting shall be the annual meeting.(2)The President may whenever be deems fit convene a special meeting of the District Sports Council for the conduct of urgent business to be performed.(3)Subject to such conditions as may be prescribed, if not less than one third of the total members of the District Sports Council demand in writing for the discussion of matters of urgent nature a special meeting of the District Sports Council shall be convened by its President within fifteen days of such demand.(4)The quorum of a meeting of the District Sports Council shall be one third of its total membership.(5)The District Sports Council shall transact its business by resolution passed in such manner and in accordance with such procedure, as may be prescribed.(6)Copy of every resolution shall be forwarded to the State Sports Council within fifteen days from the date of its passing.
