Section 37 in Kerala District Administration Act, 1979
37. meetings of district council.
(1)Every district council shall meet at such time and place and shall, subject to the provision of sub,section (2), observe such rules or procedure in regard to transaction of business at its meetings (including quorum of meetings) as may be prescribed:Provided that not more than thirty·one days shall elapse between any two meetings of the district council.(2)Every meeting of a district council shall be (sic) over by the President or in his absence by the person on who in the powers, of the President devolve under section 28, or in the absence of the President and such person by a member chosen by the member present at the meeting to preside over the occasion.(3)The President or any other person presiding under sub-section (2) shall (sic) order and decide all points of order arising at or in connection with the meetings. There shall be no discussion on any point of order and the decision of the President or other person presiding on the point of order shall he final.
