Section 13 in Himachal Pradesh State Legal Services Authority Regulations, 1996
13. Meetings of the Taluka Committee.
(1)The Taluka Committee shall ordinarily meet once a month on such date, at such place, as the Chairman may decide.(2)The Chairman, and in the absence of the Chairman, a person chosen by the members present from amongst themselves shall preside at the meeting of the Taluka Committee.(3)The procedure at any meeting of the Taluka Legal Services Committee shall be such as the Taluka Committee may determine.(4)The minutes of the proceedings of each meeting shall be truly and faithfully maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the Taluka Committee. A copy of the minutes shall, as soon as may be, after the meetings, be forwarded to the District Authority as well as State Authority.(5)The quorum for the meeting shall be three including the Chairman or the member presiding over the meeting.(6)All questions at the meeting of the Taluka Committee shall be decided by a majority of the members present and voting and in case of a tie, the persons presiding shall have a second or casting vote.
