Section 51 in Gujarat Elementary Education Rules, 2010
51. Circulation of written propositions.
(1)Whenever it appears unnecessary to the Chairman of an Education Committee to convene a meeting, he may instead of so doing circulate a written proposition of his own or of any other member of such Committee or of the Elementary Education Officer for the observations and votes of the members.(2)Previous to circulating any such proposition for the votes of members, the Chairman may, if he thinks fit, and if the business to which it relates, is of the nature described in rule 47, shall obtain thereon the remarks of the District Education officer or of an officer authorised by him in this behalf.(3)Except as otherwise provided in the Act and rules thereunder, the decision on any proposition so circulated shall be in accordance, with the majority of votes of the members who vote upon it, unless a special meeting is convened to consider the proposition under sub-rule (1) of rule 41.(4)Every decision arrived at by the Committee under this rule shall be recorded in the minute book kept under rule 47.
