Section 7 in Uttarakhand River Valley (Development and Management) Act, 2005
7. Meeting.
(1)Meeting of the Authority shall be called by the chief Executive officer with the approval of the Chairman or Vice chairman and the business of the Authority shall be transacted in a meeting unless the chairman directs any business to be transacted by circulation of agenda among the members.Provided the Chairman may direct to include any other matter in the agenda at the time of meeting.(2)Meeting of the Authority shall ordinarily be held twice in a year on such date, at such time and at such place as the Chairman or Vice Chairman may direct. However the Chairman or the Executive Committee may call for such meetings at any time as it may direct.(3)At every meeting of the Authority, the chairman, or in his absence, the Vice chairman or such member as may be agreed to by the members present, shall preside.(4)No business shall be transacted at any meeting unless at least seven members, including four from amongst the members mentioned at clauses(a)to (d) of sub section (3) of section 3 and three from clauses (e) to (j) of the said sub section are present :Provided that no quorum shall be required for next meeting adjourned for want of quorum.(5)All questions arising at a meeting shall be decided by the majority of the members present and voting, and in case of equality of votes the chairperson presiding at the meeting shall have a deciding vote.(6)The Authority shall have an Annual General meeting ordinarily in the month of March every year in which Auditors report shall be placed and Annual Budget of the Authority is discussed and finalized.
