Section 7 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
7. Time, place and convening of meeting of authority.
(1)Every meeting of the authority shall be preside over by the Chairperson. The meetings of the authority shall be held at least once in three months at such time and at such place, as the Chairperson may decide.(2)Notice of every meeting shall be issued by the Convenor to each member of the authority at least ten days before the date of the meeting. The notice shall specify the place, date, time of the meeting and shall contain the statement of the business to be transacted at such meeting.(3)One-third of the total number of members of the authority shall form a quorum and all actions of the authority shall be decided by a majority of the members present and voting.(4)The Chairperson may convene an urgent meeting for consideration of any matter which in his opinion requires immediate and urgent attention by the authority. Such meeting may be called through electronic mail or telephonic message.(5)The proceedings of meetings of the authority shall be preserved in the form of minutes which shall be authenticated after confirmation by the signature of the Chairperson. A copy of minutes of each meeting of the authority shall be submitted to the Chairperson by the Convenor within ten days of the meeting and the minutes after having been approved by Chairperson shall be sent to each member of the authority within fifteen days of the meeting. If no objection to their correctness is received within ten days of their dispatch, any decisions therein shall be given effect to:Provided that the Chairperson may, where in his opinion it is necessary or expedient to do, direct that action be taken on the decision taken in the meeting.
