Section 15 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
15. Meeting of Committee, rules of procedure at its meeting.
(1)For the transaction of its business, the Management Committee shall meet at such interval as it may determine, from time to time, so however, that not more than thirty days shall elapse between the two meetings.(2)One-half of the number of members of a Committee shall form a quorum :Provided that, when a quorum is required but not present, the presiding authority shall adjourn the meeting for thirty minutes and the business which would have been brought before the original meeting had there been a quorum thereat, shall be brought before the adjourned meeting, whether there be a quorum present or not.(3)Every meeting of the Committee shall be presided over by the Chairman and in his absence by the Vice-Chairman and in their absence, by a member elected for the purpose by the members present.(4)All questions arising at the meeting of the Committee shall be determined by the majority of votes of the members present. In the case of equality of votes, the Chairman or the person presiding, as the case may be, shall have a right to exercise a casting vote:Provided that, the Chairman of the meeting shall have a power to cast his first vote in his capacity of a member and thereafter have a second vote in his capacity as a Chairman.(5)The Executive Officer, being the ex officio Secretary of the Committee, shall be responsible for the maintenance of the minutes of the proceedings of every meeting, and such minutes shall be duly countersigned by the Chairman or by the member presiding at the meeting, as the case may be.(6)Consistent with the provisions of this Act and the rules made thereunder, the Committee shall make regulations, with the approval of the State Government for regulating its procedure and the conduct of its business.
