Section 11 in The Rajasthan Soil and Water Conservation Rules, 1966
11. Conduct of Business and Procedure to be followed by the District Committees.
- (i) (a) The Committee should meet at least once a quarter and more frequently, if necessary, the Chairman of the Committee may either at the request of any member or of his own accord convene a meeting of the Committee.(b)All notices of such meeting shall be issued by the Secretary atleast 15 days in advance specifying the place and time of the meeting, provided that the Chairman, may if he considers necessary, call an emergent meeting at a shorter notice. Ordinarily, notice regarding meetings shall be sent by post under "Certificate of posting" which shall be considered as sufficient proof of notices.(c)Three 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 District Committee.(iii)Record of Proceedings. - The record of proceeding of the meeting shall be maintained in a proceeding book by the Secretary and signed by the Secretary and the Chairman.(iv)Confirmation of proceeding. - 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 persons to attend a meetings by special invitation but such persons shall have no right to vote.(vii)Payment of T.A. and D.A. - (a) The Non-official member/s of the Committee shall be paid T.A. and D.A. for attending the meeting of the District Committee at the rates admissible under the State T.A. Rules to the Government Officers of the status of Class 1. Such claims shall be preferred to the Secretary of the Committee who shall check and pass the claims. These claims shall be chargeable to the T.A. and D.A. grants of the Agriculture Department.(b)The Official members shall be entitled to receive T.A. and D.A. where permissible, at the rates admissible to them from their respective Departments.(c)Non-official members residing at the place of meeting, shall be entitled to receive Rs. 5/- per day by way of conveyance allowance.
