Section 4 in The M.P. State Aid to Industries Rules, 1959
4.
The following shall be the procedure for the conduct of the proceedings of the Committee :-(1)The Chairman shall make arrangements with respect to the place, day, hour, notice, management and generally with respect to the transaction of business of the Committee, as he may think fit. If there is not sufficient business for holding a meeting, he may in his discretion ascertain the opinion of the members by circulation of papers to avoid delay and expense. The majority of opinions thus obtained shall be deemed to be the decision of the Committee :Provided that total number of members expressing opinion is not less than the number forming the quorum under sub-rule (3).(2)The Chairman may, whenever he thinks fit, and shall upon the written request of not less than one-third of the total number of members of the Committee, call a special meeting of the Committee.(3)One-third of the total number of members of the Committee holding office for the time being shall form a quorum and no business shall be transacted unless a quorum is present(4)Every meeting of the Committee shall be presided over by the Chairman, if present, and during his absence by such one of the members present as may be chosen by the members present in the meeting.(5)All questions shall be decided by a majority of votes of the members present, the Chairman having a second or casting vote, in case of equality of votes.(6)If a poll be demanded, the names of the members voting and the nature of their votes shall be recorded by the Chairman of the meeting.(7)(a)The names of the members present and the minutes of the proceedings at such meeting, shall be kept by the Secretary in a book to be provided for the purpose, which shall be signed as soon as practicable, by the Chairman of such meeting and shall be open to inspection by any member during office hours.(b)Details relating to matters decided by the Chairman by circulation of papers under sub-rule (1) shall be recorded by the Secretary over the Chairmans signature in the minutes book.(8)At least 10 days notice of all meetings with the agenda shall be given to every member. The accidental failure of service of such notice on any member shall no invalidate the proceedings of any meeting :Provided that for special meetings referred to in sub-rule (2), no such notice shall be necessary.(b)No business except as stated in the agenda shall be transacted at any meeting except with the permission of the Chairman or the members presiding over the meeting of the Committee, as the ease may be.
