Section 12 in The Orissa Consumer Protection Rules, 1987
12. Procedure of the meeting of District Councils.
- (i) The meeting of the District Council shall be presided over by the Chairman and in his absence Council shall elect a member present in the meeting to preside over that meeting of the Council.(ii)Each meeting of the District Council shall be called by giving notice of not less than ten days from the date of issue of the notice of the meeting in writing to each and every member.(iii)Every meeting of the Council shall specify the date, place, day and hour of such meeting and shall contain the transaction of business to. be transacted therein. No proceeding of the Council shall be invalid merely because of existence of any vacancy. The Collector/ Chairman of the Council shall designate any Sub-Collector of the District to be District Consumer Protection Officer who will be the convenor of the meeting of the District Council. Convenor of the meeting shall have to submit action taken report on the suggestions of the previous meeting.(iv)The convenor of the District Council may request the members of the council to send their suggestions to be included in the business of the meeting of the Councilor any member may suo motu send the suggestions for inclusion of the same in the agenda of the meeting of the Council.(v)For the purpose of performing its function under the Act the District Council may constitute from amongst its members such working groups who shall perform such function as are assigned to it by the Council. The finding of such working groups shall be placed before the District Council for its consideration and its implementation and to recommend to the State Government or/concerned authority to do the needful.(vi)The non-official members shall be entitled to travelling allowance and daily allowance as may be fixed by the State Government from time to time.(vii)The Collector shall inform the District Council the action taken on recommendations and suggestions given to fulfil the object and purpose of the Act and for the advancement and welfare of the consumers of the District.](viii)[ The quorum of the meeting of the District Council shall be ⅓rd of the total members of the Council] [Inserted vide O.G.E. No. 1871 dated 6.10.2007.].
