Section 7 in The National Rural Employment Guarantee (Central Council) Rules, 2006
7. Procedure of the meetings
.-(1) The Member-Secretary shall give at least fourteen clear days notice for a meeting of the Central Council, giving therein the date, time and place of the meeting.(2)If the quorum in the meeting is not present, the Chairperson may postpone the meeting to another date and the Chairperson and the Members present at the postponed meeting shall constitute the quorum.(3)Every question brought before any meeting of the Central Council shall be decided upon by a majority of the Members present and voting at the meeting before which the matter is brought and no Member shall be allowed to vote by proxy.(4)In the case of an equality of votes or any resolution or question, the Chairperson shall have a casting or a second vote.(5)The Member-Secretary shall, within thirty days of a meeting, circulate the minutes of that meeting duly approved by the Chairperson.
