Section 20 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
20. Meeting of Board etc.
(1)The Board or the Committee shall meet for the transaction of its business from time to time, at such place and time as the Chairman thereof may, determine.(2)Notice of every meeting specifying the time and place thereof and the business to be transacted thereat shall be dispatched to every member of the Board or a Committee, as the case may be, and exhibited at the office of the Board or the Committee, as the case may be, seven clear days before the meeting.(3)[(i)] [Substituted by M.P. Act No. 26 of 1986.] At every meeting of the Board, the Chairman thereof, and in his absence the Vice-Chairman, if any, shall preside over the meeting of the Board, and in the absence of both, members present shall choose one from amongst the members to preside over the meeting.(ii)At every meeting of the District Legal Aid and Legal Advice Committee, the member nominated under clause (viii) of sub-section (1) of Section 6 shall preside, and in his absence, the Chairman of the said Committee shall preside and in absence of both, the members present shall choose one from among themselves to be the Chairman of the meeting;(iii)At every meeting of the Tahsil Legal Aid and Legal Advice Committee, one of the members specified in clause (i) of sub-section (1) of Section 7 as may be chosen by the members present shall preside and in their absence, the Chairman of the said committee shall preside and in the absence of all of them the members present shall choose one from among themselves to be the Chairman of the meeting.(4)All questions brought before a meeting of the Board or a Committee shall be decided by a majority of the members present and voting. The Presiding Authority, unless it refrains from voting, shall give its vote before declaring the number of votes for or against the question.
