Section 16 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
16. Proceedings of the Authority. - (1) The Authority shall meet at least twice in a year at the head quarters of the Authority or at such place as may be decided by the Chairperson.
(2)The Chairperson shall, upon a written request of not less than five members of the Authority or upon a direction of the Central Government, call a special meeting of the Authority.(3)At least fifteen days' notice of an ordinary meeting and three days' notice of a special meeting specifying the purpose, the time and the place at which such meeting is to be held, shall be given to the members.(4)Every meeting shall be presided over by the Chairperson and in his absence, by a Presiding Officer to be chosen by the members present from amongst themselves.(5)The decision of the Authority shall be taken by a majority of the votes of the members present and voting and in the event of equality of votes, the Chairperson or in his absence, the member presiding over the meeting shall have a second or casting vote.(6)Every member shall have one vote.(7)The quorum for the meeting of the Authority shall be five [excluding Chairperson and Registrar - General].(8)No member shall be entitled to bring forward for the consideration of a meeting any matter of which he has not given ten days' notice to the Member-Secretary unless the Chairperson, in his discretion, permits him to do so.(9)The notice of the meeting may be given to the members by delivering the same by messenger or sending it by registered post to his last known place of residence or business or in such other manner as the Chairperson or the Member-Secretary may, in the circumstances of the case, think fit.
