Section 3 in Rajasthan State Commission for Women Regulations, 2007
3. Meetings of the Commission.
(1)Ordinary meeting of the commission shall be held at least once in two months on the day and time fixed by the chairperson the Commission.(2)The Member Secretary shall cause to circulate the notice and agenda for the ordinary meeting of the Commission in such a manner that it is received by the member at least seven days before the date fixed for the meeting :Provided that the chairperson herself or on a request in writing made to her by atleast three members may convene a special meeting of the Commission to consider any special issue of immediate nature.(3)On receipt of a request referred to in the proviso to sub-regulation (1), the chairperson shall, in consultation with the Member Secretary, fix a date and time for the special meeting, such date not being later than three days from the date of the notice receipt of request.(4)As soon as the date and time of the special meeting is decided, a notice of special meeting and the agenda thereof shall be sent to all the members at least twenty-four hours before the time fixed for such a meeting.(5)All meetings of the Commission shall be presided over by the chairperson and in case the chairperson is not able to attend any meeting of the Commission, the members present shall elect among themselves any member to preside over such a meeting.(6)The quorum for every meeting of the Commission shall be three including chairperson.(7)All question required to be decided by the Commission shall be decided by the majority of the votes of the members present and voting, and in case of equality of votes the chairperson or the member presiding, as the case may be, shall have a casting vote.
