Section 10 in Rajasthan River Basin and Water Resources Planning Rules, 2015
10. Meetings of the Authority.
(1)Notice of Meeting shall be signed by the Commissioner and be ordinarily given to every Member at least seven clear days before the meeting. The notice shall contain the date, time and place at which the meeting shall be held. Special meeting may be called at 48 hours' notice.(2)Any inadvertent omission to give notice of the meeting, its non receipt by any of the Member or late receipt of the notice shall not invalidate the proceedings of the meeting.(3)The agenda notes of the meeting shall be circulated to the Members at least seven clear days before the meeting held.(4)The minutes of the Authority shall be recorded by the Commissioner under his signature and signature of the Chairperson /Presiding Member in a book kept for the purpose.(5)The minutes of t he previous meeting shall be placed before the Authority in the next meeting for confirmation.(6)The Commissioner shall arrange to keep in proper order in a 'minute book' all minutes of the Authority meetings duly signed by the Chairperson.(7)If any Member who was present in the previous meeting draw the attention of the Chairperson to any portion of the minutes of the proceedings of the previous meeting as erroneously entered in the minute book, such amendment as the Chairperson deems proper shall be made.(8)All questions at any meeting shall be decided by the majority of the Members present and in case of equality of votes, the person presiding shall have a second or casting vote.(9)The quorum for the meeting of the Authority shall be five Members of the Authority appointed under Section 5 of the Act.
