Section 13 in The Orissa State Legal Services Authority Regulations, 1996
13. Meetings of the Taluk Committee.
(1)The Taluk Committee shall ordinarily meet once a month on such date and at such place, as the Chairman may decide.(2)The Chairman and, in the absence of the Chairman, a person chosen by the members present from amongst themselves shall preside at the meeting of the Taluk Committee.(3)The procedure at any meetings of the Taluk Legal Services Committee shall be such as the Taluk Committee may determine.(4)The minutes of the proceedings of each meetings shall be truly and faithfully maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the Taluk Committee. A copy of the minutes shall as soon as may be after the meeting, be forwarded to the District Authority as well as State Authority.(5)The quorum for the meeting shall be three including the Chairman or the member presiding over the meeting.(6)All questions at the meeting of the Taluk Committee shall be decided by a majority of the members present and voting and, in case of a tie, the person presiding shall have a second or casting vote.
