Section 36 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
36. Meetings of Committee.
(1)The Committee shall meet at such times and places and shall, subject to sub-sections (2) and (3), observe such rules of procedure with regard to transaction of business at its meetings as may be prescribed by the Committee.(2)The Chairperson or if, for any reason, he is unable to attend any meeting, any other member, authorised by the Chairperson and present at the meeting, shall preside over the meeting of the Committee.(3)(a)All the questions at a meeting of the Committee shall be decided by a majority of votes of the members present and voting on that question and the presiding member shall have the second or casting vote when there is an equality of votes.(b)The quorum of the meetings of the Committee shall not be less than three members.
