Section 15 in The Maharashtra State legal Aid and Advice Scheme, 1979
15. Meetings of the Committee.
(1)Every Committee shall ordinarily meet once a month on such date, and at such place, as the Member-Secretary may.^in consultation with the Chairman decide.(2)The Chairman, and in the absence of the Chairman, the Vice-Chairman, shall preside at the meetings of the Committee and in the absence of both, a person chosen by the members present from amongst themselves shall preside at the meeting of the Committee.(3)The procedure at any such meeting shall be such as the Committee may determine.(4)The minutes of the proceedings of each meeting shall be truly and faithfully maintained by the Member-Secretary and such minutes shall be open to inspection at all reasonable times by the Members of the Committee. A copy of the minutes shall, as soon as may be, after the meeting, be forwarded to the Board, and in the case of a meeting of the Taluka Legal Aid and Advice Committee, a copy of the minutes shall also be forwarded to the District Legal Aid and Advice Committee.(5)The quorum for the meeting of the [Greater Bombay, Nagpur and Aurangabad Legal Aid and Advice Committees] [These words were substituted for the original by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated the 17th July, 1984, clause 8.] shall be five and four, respectively including the Chairman, and that of the District and Taluka Legal Aid and Advice Committee shall be three, including the Chairman.(6)All questions at the meeting of the Committee shall be decided by the majority of the Members present and voting and in case of a tie, the person presiding shall have a second or casting vote.
