Section 4(1) in Jammu and Kashmir Consumer Protection Rules, 1987
(1)The State Council shall observe the following procedure in regard to the transaction of its business:(a)The meeting of the State Council shall be presided over by the Chairman, in his absence by the Vice-Chairman, in the absence of the Chairman and the Vice-Chairman the Council shall elect a member to preside over the meeting.(b)Each meeting of the State Council shall be called by giving not less than 10 days notice in writing to every member.(c)The notice shall specify the place, the day, hour and statement of business to be transacted thereat.(d)No proceedings of the State Council shall be held invalid merely by reasons of any vacancy or defect in the constitution of the Council.(e)For. the purpose of performing its functions under the Act, the State Council -may constitute from amongst its members such working groups as it may deem necessary and every working group so constituted shall perform such functions as are assigned to it by the State Council. The findings of such working groups shall be placed before the State Council for its consideration.(f)The non-official members shall be entitled to A Class to and fro bus fare and an allowance of one hundred rupees per day for attending the meetings of the State Council or any working group. Members of Legislature shall be entitled to travelling and daily allowances at such rates as are admissible to such members under the Salaries and Allowances of Members of Jammu and Kashmir State Legislature Act, 1966.The resolution passed by the State Council shall be recommendatory in nature.
