Section 10 in The M.P. Housing Board Regulations, 1977
10. Appointment and functions of committee (under Section 23 of the Act).
(1)Appointment of committees. - The Board may appoint committees consisting of following class of persons :-(i)Members of the Board.(ii)Other persons whose assistance or advice the Board may consider necessary and desirable.(2)A committee shall consist of not less than 3 members.(3)The Chairman or any member of the Board may initiate the proposals for appointment of the committee.(4)Dissolution of committee. - The Board may, at any time dissolve or subject to the provisions of clause (2), after the constitution of any such committee.(5)Functions of the committee. - The Board may,-(i)refer to any such committee, for enquiry any report, any matter relating to any of the purposes of the Act; and(ii)delegate to any such committee, by specific resolution and subject to such restrictions as the Board may specify in this behalf, any of the powers and duties of the Board;(iii)every committee shall conform to such instructions and directions as may, from time to time, be given to it by the Board.(6)(a)A committee shall meet for the transaction of business at least once in two months.(b)A meeting of committee shall be either ordinary or special.(c)The date of every meeting shall be fixed by the President.(d)Notice of every meeting specifying the time and place thereof and the business to be transacted thereat shall be despatched to every member of the committee three clear days before an ordinary meeting and two clear days before a special meeting.(e)The President of the committee may whenever he thinks fit call a special meeting and shall be bound to do so on receipt of written requisition signed by not less than two members.(f)Every meeting of a committee shall ordinarily be held at the Headquarters of the Board. A meeting may, however, be held at any other place in the State with the approval of the Chairman.(g)No business shall be transacted at a meeting unless a quorum of half of the total number of members be present throughout the meeting.(h)If there be no quorum present at a meeting at any time from the beginning to the end thereof the presiding authority shall, after waiting for not less than thirty minutes, adjourn the meeting to such hour on the following or some other future day as it may reasonably fix. A notice of such adjournment shall be despatched to every member of the committee and the business which would have been brought before the original meeting had there been a quorum thereat shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjournment thereof whether there be a quorum present or not.(i)No business other than the business fixed for the original meeting shall be transacted at any such subsequent meeting.(j)Minutes of the proceedings at each meeting of a committee shall be drawn up and recorded in book to be kept for the purpose and shall be signed by the President of the committee.(k)The minutes of the proceedings recorded under clause (j) shall include,-(i)the names of the members present;(ii)the decision of a meeting on every question considered; and(iii)when such decision is not unanimous, the number of votes and the names of members voting for and against such question and the names of those who have remained neutral.(l)All questions brought before any meeting of a committee shall be decided by a majority of the votes of the members present and in the case of an equality of votes, the presiding authority at the meeting shall have a second or casting vote.(7)Term of office. - No person appointed to any committee shall serve on the committee after the expiry of the period for which he was appointed or after the purposes for which he was appointed ceases to exist.(8)Member-Secretary of the Board or an officer not below the rank of Deputy Housing Commissioner nominated by him will be the Member-Secretary of each such a committee.(9)The same rules in regard to T.A./D.A. applicable to the members of the Board will also be applicable to the members of such committees.
