Section 10 in Punjab Water Resources (Management and Regulation) Act, 2020
10. Proceedings of Authority.
(1)The Authority shall meet at the Head Office or any of its offices at such time as the Chairperson may direct and shall observe such rules of procedure with regard to the transaction of business at its meetings, as may be provided by regulations.(2)The quorum necessary for the transaction of business at a meeting of the Authority shall be such, as may be provided by regulations.(3)The Chairperson, or if he is unable to attend a meeting of the Authority, any other member nominated by the Chairperson in this behalf and, in the absence of such nomination or where there is no Chairperson, any member chosen by the members present from amongst themselves, shall preside over the meeting.(4)All questions which come up before any meeting of the Authority shall be decided by a majority of votes of the members present and voting, and in the event of an equality of votes, the Chairperson or the person presiding shall have the right to exercise a second or casting vote.(5)Save as otherwise provided in sub-section (4), every member shall have one vote.(6)In case the Chairperson is unable to perform his duties due to illness or other reasons for a period of more than one month, the Government may nominate one of the members to be the officiating Chairperson during the absence of the Chairperson.(7)All orders and decisions of the Authority shall be authenticated by the Secretary or any other officer of the Authority duly authorized by the Chairperson in this behalf.
