Section 8 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
8. Meetings of the Authority.
(1)The Authority shall ordinarily meet at least once in three months at the office of the Authority or at such other place as the Chairperson may decide and shall, subject to the provisions of sub-sections (2), (3) and (4), observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.(2)The Chairperson or in his absence, any member chosen by the members present from among themselves, shall preside at a meeting of the Authority.(3)If any member, being an officer of the Government is unable to attend any meeting of the Authority he may under intimation to the Chairperson, authorise his representative to attend meeting in writing, to do so.(4)All questions at a meeting of the Authority shall be decided by a majority of the votes of the members present and voting and in the case of equality of votes, Chairperson or in his absence the member presiding shall have a casting vote.(5)Quorum for a meeting shall be seven.
