Section 49 in Karnataka Agricultural Produce Marketing Act 1966
49. Quorum and procedure at meetings.
(1)As nearly as may be one-third of the total number of members of the market committee shall form a quorum for transacting the business at a meeting of the committee. If within half-an- hour from the time appointed for the meeting the quorum is not present the presiding authority shall adjourn the meeting to such hour on some future date as may be fixed by such authority. The presiding authority shall similarly adjourn the meeting at any time after it has begun if his attention is drawn to the want of a quorum. At such adjourned meeting at which there is a quorum the business which could have been brought before the original meeting shall be transacted.(2)Every meeting shall be open to the public unless the presiding authority deems any inquiry or deliberation pending before the committee should be held in camera:Provided that the presiding authority may at any time cause any person who interrupts the proceedings to be removed and for the purpose such force as may be necessary may be used.(3)Every meeting shall be presided over by the Chairman or if he is absent or is disqualified to preside by the Vice-Chairman and if both the Chairman and Vice-Chairman are absent or disqualified to preside or if the Chairman is absent and there is no Vice-Chairman by such one of the members present in the meeting as may be chosen by the meeting to be the Chairman for the occasion. No quorum shall be necessary for choosing a member for presiding over a meeting for adjourning such meeting for want of quorum.(4)All Questions shall unless otherwise specially provided in this Act the rules or the bye- laws be decided by majority of votes of the members present and voting. The presiding authority unless he refrains from voting shall give his vote before declaring the number of votes for and against a question and in case of equality of votes he shall give an additional or casting vote.(5)No member of a market committee shall vote on or take part in the discussions of any question coming up for consideration at a meeting of the market committee or any sub-committee if the question is one in which apart from its general application to the public he has any direct or indirect pecuniary interest.(6)If the presiding authority is believed by any member present at the meeting to have any such pecuniary interest in any matter under discussion and if a motion to that effect is carried he shall not preside at the meeting during such discussion or vote on or take part in it. Any member of the committee may be chosen to preside at the meeting during the continuance of such discussion.(7)No business shall be transacted and no proposition shall be discussed at any meeting unless it has been specified in the notice convening such meeting:Provided that the Chairman may propose any urgent subject of a routine nature not included in the notice if no member objects to it:Provided further that a member may propose any resolution connected with or incidental to the subjects included in the notice.(8)The order in which any business or proposition shall be brought forward in such meetings shall be determined by the presiding authority who in case it is proposed by any member to give priority to any particular item of such business or to any particular proposition shall act in accordance with the decision of the committee on such proposal.(9)Any ordinary meeting may with the consent of the majority of the members present be adjourned from time to time but no business shall be transacted at any adjourned meeting other than that left undisposed of at the meeting from which the adjournment took place.
