Section 21 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
21. Managing Committee.
(1)The meetings of the Managing Committee shall be held at least once in every month at the office of the Organisation. Special meetings may, however, be held if it is so required. A meeting requisitioned shall be held within 7 days of the receipt of requisition for such a meeting by the Chairman / President.(2)Notice for the meeting shall be sent by hand/post/delivery or published on the Notice Board and beat of tom-tom.(3)The Chairman/President shall preside over the meetings of the Managing Committee. In his absence, the Managing Committee may elect a member from amongst themselves to preside over the meeting.(4)Every proceeding of the Managing Committee shall be recorded in the minutes book maintained for the purpose by the person chairing the meeting. A copy of the minutes shall be sent to the authority of the next higher tier.(5)The quorum for the meeting shall be ⅓rd of the members. All resolutions shall be carried by a majority of the members present and voting.(6)If there is no quorum for the meeting, the meeting shall be adjourned and re-convened at a date and time not later than three days after the original date.(7)For an adjourned meeting, no quorum is required and resolutions would be carried by a majority of members present in the voting.
