Section 10 in Arunachal Pradesh Nursing Council Act, 2011
10. Meeting of the Council and Constitution of Committee.
(1)The Council shall meet, ordinarily, at least once in every six months for the transaction of its business, but the President may, whenever he or she thinks fit shall upon a written requisition of not less than seven members and on a date not later than 21 days after the receipt of such requisition call an extra ordinary meeting. Whenever it appears unnecessary to the President to convene a meeting, he or she may instead of convening a meeting, circulate a written proposition with the reason for such proposition for the observation and vote of the members of the Council.(2)The Council shall be empowered to regulate ;(a)the mode of transaction of business including provisions for decision on emergent matters by circulation of papers to members, and for co-opting persons specially qualified to advise on any particular matters before the Council;(b)the time and place at which its meeting shall be held ;(c)the issue of notices convening such meetings;(d)the conduct of business there-at;(e)the constitution of the sub-committees, the delegation to such committees, of any powers or duties of the Council under this Act;(f)the procedure of the transaction of business shall not be transacted at any meeting of the Council, unless a quorum of six members are present, and(g)all questions arising at any meeting of the Council shall be decided by votes of majority of the members present and voting or in any case of an equality of vote by casting votes of the President to the Council, or in his or her absence, of the member presiding at the meeting.(3)until such time as the regulations referred to in sub-section (1) of section 35 have come into operation, it shall be lawful for the President of the Council to summon a meeting at such time and place, as appear expedient, by letter addressed to each member.
