Section 39 in The Orissa Land Reforms (General) Rules, 1965
39. [ Manner of conducting proceedings of the land Commission under Sub-section (4) of Section 53. [Substituted by Notification No. 35351-S.R.O. No.1100/67/D.13.7.1968.]
- The manner of conducting the proceedings of the Land Commission shall be as follows :(1)The Secretary to the Commission with the approval of the Chairman shall call its meeting and fix the date, time and place of the same, notice for which shall be given to all members of the Commission at least seven days before the date of meeting.(2)The notice shall contain the agenda of the meeting, but any item not mentioned in the agenda may be considered with the permission of the Chairman.(3)The Chairman shall preside at all meetings of the Commission.(4)In absence of the Chairman the members present shall elect a President for the meeting.(5)The quorum for a meeting shall be four.(6)The meeting shall be adjourned for want of a quorum and no quorum shall be necessary for an adjourned meeting, but the date, time and venue therefore shall be notified at the time of adjournment of which fresh notice shall be given to all members.(7)The Secretary to the Commission shall keep a brief record of the proceedings of each meeting in English and shall send copies thereof to Government and all members.(8)The Commission may meet at such intervals an at such places in the State as may be deemed expedient but no less than [four] times in a year, to transact its business.(9)The Chairman of the Commission may, with the occurrence of the member, in a meeting Co.opt. any other persons for special purposes as required under Sub-section (3) of Section 53.(10)In the absence of the Chairman, a member of the Commission authorised by him in writing or in the absence of such authorisation, a member authorised by the Commission under a resolution to this effect shall be entitled to sign any document and act as may be necessary for the transaction of the Commission's official business.(11)In case of any vacancy in the membership of the Commission, the Secretary of the Commission shall take immediate steps to move Government for appointment of a member in the vacancy.(12)Notwithstanding the existence of any vacancy in the membership of the Commission but subject to the provisions of these rules, all business transacted by the Commission shall be valid.(13)Only the Secretary to the Commission shall be competent to authenticate all communications made on behalf of the Commission:Provided that the Chairman of the Commission may authorities any other person to authenticate such communication when the Secretary is absent or is otherwise unable to perform his function].
