Section 5 in The M.P. State Veterinary Council Rules, 1993
5. Time and place of business.
(1)The business meeting of the State Council shall ordinarily be held once in every three months at such time and place as may be decided by its President:Provided that the place chosen shall be within the State of Madhya Pradesh.(2)The President of the State Council may in the course of a business meeting of the said Council decide the date for its next meeting.(3)A Special meeting of the State Council, if deemed necessary, shall be called by the said President on seven days notice at any time.(4)The first meeting of the State Council holding in any financial year shall be the annual meeting of that Council for that year.(5)The minutes of every meeting other than a special meeting called under sub-rule (3) shall be despatched by the Registrar by hand or by registered post to every member of the State Council not later than 30 days after the said meeting.(6)The items of business on the preliminary agenda of an ordinary quarterly meeting of the State Council shall be intimated to s lie members by the Registrar, in writing well in advance of the meeting and in any case not less than 30 (thirty) days prior to the date fixed for the meeting.(7)In the case of a special meeting, however, the Registrar shall, not less than seven days before the date fixed for that meeting issue alongwith the notice for the said meeting the items of business on the agenda proposed for that meeting.(8)A member who wishes to move any motion not included on the agenda for an ordinary meeting or to move an amendment to any item of agenda so included, shall give notice thereof to the Registrar, in writing, not less than 15 days before the date filled for the meeting. Thereafter the Registrar shall in consultation with the President of the State Council, accommodate such a request on the final agenda for the meeting.(9)The business session. - Every meeting of the State Council shall be presided over by its President when present or, in his absence, by any other member chosen by the members present from amongst themselves to preside over that meeting.(10)(a)The quorum necessary for transaction of business at a meeting of the State Council shall not be less than one-third of the strength of the Council.(b)If at the time appointed for a meeting there is no quorum the meeting shall not commence until there is a quorum and if even at the expiry of one hour front the appointed time, there is no quorum the meeting shall stand adjourned to such future date and time in the same quarter as the President of the State Council may appoint.(11)All questions which come up before any meeting of the State Council shall be decided by a majority of the members present and voting.(12)In the case of an equality of votes, the presiding person shall have a casting vote.(13)A copy of the minutes of each meeting of the State Council whether ordinary or special shall be submitted to its President within two days of the meeting and after being attested by him and sent to each member as provided under sub-rule (5).
