Section 109 in The Jammu and Kashmir Panchayati Raj Rules, 1996
109. Conduct of Business of Block Development Council.
(1)The Block Development Officer (Secretary) with the prior approval of the Chairman shall issue a notice indicating date, time and place for holding the meeting of the Block Development Council at least 7 days in advance of the date and shall invite the members to send any matter they would like to be included in the Agenda.(2)All such matters that would be received under sub-rule (1) shall be included in the Agenda by the Block Development Officer (Secretary) who shall circulate it at least 3 days before the meeting is due to take place provided that only such items shall be included in the Agenda which fall under the legitimate function of the Block Development Council.(3)On the date, the time and place fixed for the meeting the Chairman shall take up the items of the Agenda in the order of circulation and shall allow members reasonable opportunities to express their views on each item.(4)Where at any meeting the Chairman or Vice-Chairman is not present within 30 minutes after the time appointed for holding the meeting, the members present at the meeting shall choose one of the member present and entitled to vote to preside over the meeting, provided that where Chairman/ Vice-Chairman as the case may be attends during the course of such meeting, the Presiding Officer shall vacate the chair and meeting may continue under the Chairmanship of Chairman/Vice-Chairman.(5)The Secretary shall record the proceedings of every meeting in Form 27. The record note of the previous meeting shall be read by the Secretary and confirmed and then signed by the Chairman or in his absence by the Vice-Chairman or in the absence of both by the Chairman of the meeting.(6)The development works executed or under progress during the month by the various Panchayats of the block shall be explained by the Secretary.(7)The grant of financial sanction if pending shall be considered.(8)Other items included in the Agenda shall be taken up and considered.(9)Any member who desires to bring forward any matter or resolutions or wishes to ask any question at any meeting of the Council, shall give notice in writing of his intention to do so to the Secretary at least 3 days before the meeting is to take place.(10)Recommendations/decisions on each item shall, as far as possible be unanimous and where there is disagreement the recommendation/decision shall be accepted or rejected by a majority of votes. In case votes are equal the Chairman shall have casting vote.(11)Quorum. - The quorum necessary for transaction of business on a meeting of the Block Development Council shall be one-third or total members of the Block Development Council including Chairman/Vice-Chairman.(12)The Block Development Council shall monitor/supervise the progress of various development works under execution in Halqa Panchayat by constituting sub-committees. It shall also collect progress of the development works on monthly basis for onward transmission to District Planning and Development Board and other higher authorities.
