Section 33(6) in Right of Children to Free and Compulsory Education Rules, 2012
(6)The procedure for transaction of Business of the Council shall be as under,-(a)The Council shall meet regularly at such times as the Chairperson thinks fit but three months shall not intervene between its last and the next meeting;(b)The meeting of the Council shall be presided by the Chairperson. If for any reason the Chairperson is unable to attend the meeting of the Council, he may nominate a member of the Council to preside over such meeting.(c)Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.
