Section 15 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008
15. Meeting of the Commission.
(1)The Regulatory Commission shall meet at such time and place as may be decided by the Chairman.(2)The Chairman and in his absence, senior most Full Time Member/ Part Time Member of the Commission shall preside over the meetings of the Commission.(3)All questions which come up before any meeting of the Commission shall be decided by a majority of the votes of the members present and voting :Provided that if, any Member is not appointed then Chairman shall decide the questions by passing Speaking Orders/ Resolutions :Provided further that the Chairman and only one Member is present in the meeting then the decision shall be taken by Chairman by speaking orders after recording the views of the Member present in the meeting.(4)Minutes of every meeting of the Regulatory Commission shall be recorded by one of the Full Time Members of the Commission or by an officer of the Commission authorised for the purposes by the Chairman. The minutes shall be valid by signature of the Chairman/Officer authorised by Government and shall he kept as a permanent record of the Regulatory Commission.
