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State of Uttar Pradesh - Act

The Greater Nainital Development Authority (Holding of Meetings and Conduct of Business) Regulations, 1986

UTTAR PRADESH
India

The Greater Nainital Development Authority (Holding of Meetings and Conduct of Business) Regulations, 1986

Rule THE-GREATER-NAINITAL-DEVELOPMENT-AUTHORITY-HOLDING-OF-MEETINGS-AND-CONDUCT-OF-BUSINESS-REGULATIONS-1986 of 1986

  • Published on 28 January 1986
  • Commenced on 28 January 1986
  • [This is the version of this document from 28 January 1986.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Greater Nainital Development Authority (Holding of Meetings and Conduct of Business) Regulations, 1986Published vide Notification No. 4969/11-5-69 Miss-85, dated January 28, 1986 published in the U.P. Gazette, Extraordinary, part 4, Section (kha), dated 28th January, 1986, pages 2-3In exercise of the powers under sub-section (1) read with clause (a) of sub-section (2) of Section 56 of the Uttar Pradesh Urban Planning and Development Act, 1973 (President's Act No. 11 of 1973) as re-enacted with modifications by the Uttar Pradesh President's Act (Re-enactment with Modifications) Act, (U.P. Act No. 30 of 1974), the Greater Nainital Development Authority makes the following regulations with the previous approval of State Government and with a view to regulating the administration of the affairs of the said authority :

1. Short title and commencement.

(1)These Regulations may be called the Greater Nainital Development Authority (Holding of Meetings and Conduct of Business) Regulations, 1986.
(2)They shall come into force with effect from the date of their publication in the Gazette.

2. Power to call the meeting and fixing the date, time and place.

- The Secretary of the Greater Nainital Development Authority (hereinafter, in these regulations, are called the Authority), with the permission of the Chairman, and in his absence with the permission of the Vice-Chairman, shall call the meeting on such date, time and place as is fixed by the Chairman or the Vice-Chairman, as the case may be.

3. Ordinary meeting.

- A meeting of the Authority shall ordinarily be held once in a quarter, for the transaction of business.

4. Extraordinary meeting.

- The Chairman or the Vice-Chairman may whenever he thinks fit, and shall upon the written request of not less than four members, call an extraordinary meeting.

5. Notice of the meeting.

- The Secretary shall send notice of the meeting to every member along with the agenda. In the case of ordinary meeting, notice shall be served at least 3 days before the date of the meeting and in case of extraordinary meeting at least 24 hours before the meeting.

6. Quorum of the meeting.

- No business shall be transacted at any meeting unless at least four members are present from the beginning to the end of the meeting.

7. Person presiding over the meeting.

- The Chairman, and in his absence the Vice-Chairman, shall preside over the meeting.

8. Manner of taking decision.

- All matters shall be decided by a majority of the members present and voting at the meeting. The person presiding over the meeting shall have the right of the second or casting vote in all cases of equality of votes.

9. Recording of the minutes.

- The Secretary of the Authority shall write the names of members attending the meeting and record the proceedings of the meeting in the register which, at the end of the meeting, shall be signed and verified by the person presiding over the meeting. It shall be open to inspection by any member during office hours.

10. Confirmation of the minutes.

- The minutes shall be confirmed at the next meeting.

11. Decision taken by the Chairman.

- The decision of the Chairman in respect of any dispute arising out or in connection with the conduct of business of the meeting shall be final.

12. Person other than the member may attend the meeting.

- Any specialist or person considered useful may be called in the meeting of the Authority on special invitation with the permission of the Chairman or Vice-Chairman, as the case may, and he shall attend the meeting but shall not have right to vote.