Section 7 in U.P. State Employment Guarantee Council Rules, 2019
7. Procedure of the meetings.
(1)Member-Secretary shall give at least fourteen clear days notice for a meeting of the State Council, giving therein the date, time and place of the meeting.(2)If the members of the council are not present to form the quorum the Chairperson may postpone the meeting to another date.(3)Every question brought before any meeting of the State Council shall be decided by a majority of the members present and voting.(4)In the case of an equality of votes on any resolution or question, the Chairperson shall have a casting vote.(5)The Member-Secretary shall, within fifteen days of a meeting circulate the minutes of that meeting duly approved by the Chairperson.
