Section 9(c) in The Rajasthan Soil and Water Conservation Rules, 1966
(c)Seven Members shall form a quorum.(ii)Performance of duties of Chairman in his absence. - In the absence of the Chairman, a member nominated by him in writing and when no such nomination has been made, a person chosen by the members present in the meeting, shall preside over the meeting of the Board.(iii)Record of Proceedings. - The record of proceedings of the meeting shall be maintained in a proceeding book by the Secretary and signed by the Secretary and the Chairman.(iv)Confirmation of Proceedings. - Before transacting any business, the proceedings of the last meeting if any, shall be read out and confirmation thereof shall be recorded and signed by the Chairman.(v)Mode of Voting. - Voting, when necessary, shall ordinarily be by show of hands but it may be by ballot when so required by the Chairman.(vi)Presence of Non-members by special invitation. - The Chairman may request any person/s to attend a meeting/s by special invitation but such person/s shall have no right to vote.(vii)Payment of T.A. and D.A. - (a) The Non-official member/s of the Board shall be paid T.A. and daily allowance for attending the meeting of the Board at the rates admissible under the State T.A. Rules to the Government Officers of the status of class I. Such claim shall be preferred to the Secretary of the Board who shall check and pass the claims. These claims shall be chargeable to the T.A. grants of the Agriculture Department.
