Section 7 in Jharkhand Tourism Development and Registration Act, 2015
7. Meetings of the Authority.
(1)An ordinary meeting of the Authority shall be held once in a quarter, on the date, time and place fixed by the Chairman.(2)The Chairman may, whenever he thinks fit call a special meeting.(3)Every meeting of the Authority shall be presided over by the Chairman and in his absence by the Vice-Chairman and in the absence of both, by any other member chosen by the member present.(4)The Member-Secretary of the Authority shall make available the notice along with the agenda of the meeting to all the members of the Authority at least twenty four hours before the meeting.(5)The presence of 50% members of the total number of the members of the Authority shall form the quorum of a meeting.(6)The proceedings of the meeting of the Authority shall be attested by the Chairman and maintained by the Member-Secretary of the Authority.(7)The Authority may form sub-committees as may be considered necessary to perform its functions and activities.(8)The duties, functions and the term of office of the sub-committees formed under sub-section (7) shall be determined by the Authority.
