Section 5 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
5. Meeting of the Board, Section 10.
(1)The Procedure for convening meetings of the Board shall be as under :-(i)Meeting of the Board shall ordinarily be held at Chandigarh on such dates as may be fixed by the Chairman.(ii)The Chairman shall upon the written request of not less than 5 members of the Board or upon a direction of the Government or if he so chooses himself, call a special meeting.(iii)Seven clear days' notice of an ordinary meeting and two clear days' notice of a special meeting specifying the time and place at which such meeting is to be held and the business to be transacted thereat, shall be given to the members by the members by the Member Secretary. A copy of the notice shall also be passed on the notice board of the office of the Board. Such notice shall, in the case of special meetings, include a motion or proposition, If any, mentioned in the written request made for such meeting, or in the Government direction or in the proposal made by the Chairman.(iv)The notice may be given to the member personally or by sending it by registered post at his last known place of residence or business or in such other manner as the Chairman in the circumstances of each case thinks fit.(v)No member shall be entitled to bring forward for consideration at the meeting any matter of which he has not given ten days clear notice to the Member Secretary unless the Chairman in his discretion permits him to do so.(vi)No proceedings shall be invalid merely on the ground that the provision in the rules relating to the notice is not strictly complied with.(2)Every meeting shall be presided over by the Chairman and in his absence by any other member elected by the members present at the meeting for that purpose.(3)All questions at a meeting shall be decided by a majority of votes of members present and voting shall be by raising of hands in favour of the proposal.(4)In case of an equality of votes, the Presiding Officer shall have and exercise a second or casting vote.(5)Five members (including the Chairman and Member Secretary) shall form the quorum for any meeting.(6)If within fifteen minutes of the time fixed for any meeting or during the course of meeting, the quorum is not present, the Presiding Officer shall adjourn the meeting to such hour on the same or on some other date as he may fix.(7)No quorum shall be necessary for the adjourned meeting.(8)No matter which had not been on the agenda of the original meeting shall be discussed at such adjourned meeting.(9)No fresh notice shall be required for the adjourned meeting.(10)Record shall be kept of the names of members who attend the meeting of the Board and of the proceedings at the meeting in a minute book to be maintained by the Member Secretary.(11)The minutes of the previous meeting shall be read at the beginning of every succeeding meeting and shall be confirmed and signed by the Presiding Officer at such meeting.(12)The proceedings shall be open to inspection by any member in the office of the Board during office hours.(13)Except with the permission of the Presiding Officer no business which is not entered in the agenda or of which due notice has not been given by a member, shall be transacted at any meeting.(14)Except with the permission of the Presiding Officer, no business shall be transacted at any meeting otherwise than in the order in which it is entered in the order of the business of the day.
