Section 13 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
13. Procedure for transaction of Business of the Committee. Section 9.
(1)[The date, time] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] and the place of the meeting of the Committee constituted by the Board under sub-section (1) of section 9 shall be as specified by the Chairman [and in the absence of the Chairman, the Member-Secretary] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.].(2)The quorum for the meeting of a committee constituted under sub-section (1) of section 9 shall be one- half of the total number of members of the committee.(3)Subject to sub-rule (1) and sub-rule (2), the meetings of any of the committees constituted under sub-section (1) of section 9 shall as far as possible be governed by the rules applicable to the meetings of the Board.
