Section 7 in Non-Resident Indians' (Keralites) Commission Act, 2015
7. Sittings of the Commission.
(1)The Commission shall hold its sittings ordinarily at Thiruvananthapurarn at such time as the Chairperson may think fit. It may also hold its sittings at any other place within the State, if necessary.(2)The meeting of the Commission shall be presided over by the Chairperson. In the absence of the Chairperson, a member to be elected among the members present at the meeting, shall preside over the meeting.(3)The quorum for a meeting of the Commission shall be three.(4)The Commission shall meet at least once in two months.(5)All questions at a meeting of the Commission shall be decided upon by the majority of the votes of the members present and voting and in the case of equality of votes, the Chairperson or the member presiding over the meeting, shall have a right for a casting vote.(6)The Commission, for the purpose of transacting any business before it or for considering any special issue, may invite persons having specialized knowledge in the matter but such person shall have no right to vote.(7)All orders and decisions of the Commission shall be authenticated by the signature of the Chairperson or any other member who presides over the meeting. Other instruments executed by the Commission shall be authenticated by the signature of the Secretary.(8)The Commission shall with the previous approval of Government make regulations tor regulating its procedure and the disposal of its business and such regulations shall, after they are made, be published in the Gazette.
