Section 26 in The Orissa District Planning Committees Rules, 2000
26. Conduct of Business.
(1)Meeting of the Committee §ball be held at District Headquarters.(2)Meetings of the Committee shall be held on such date as may be decided by the Chairperson subject to the following,-(a)A notice of not less than ten days shall be given for a meeting of the Committee and the notice shall be issued under the signature of the Member-Secretary;Provided that when the Chairperson is of the opinion that a meeting of the Committee needs to be convened urgently, he may convene a special meeting of the Committee at such notice, not less than three days as he may determine;(b)The notice shall set forth clearly the time, place and date of the meeting and of the business to be transacted in the meeting;Provided that business not included in the agenda may be taken up with the permission of the Chairperson.(3)The agenda for the meeting shall be prepared by the Member-Secretary in consultation with the Chairperson.(4)Following procedure shall be followed in holding the meetings :-(a)Minutes of proceedings of every meeting of the Committee shall be drawn up and recorded in a register to be maintained for the purpose by the Member-Secretary which shall be signed by the Chairperson or by the Presiding Member, as the case may be, after each meeting and every correction shall be attested. Minutes of proceedings of every meeting of the Committee so recorded shall be placed before the Committee in the next meeting for confirmation.(b)The Member-Secretary shall forward a copy of the minutes of the proceedings of each meeting of the Committee to the Government, Revenue Divisional Commissioner, Member, Board of Revenue, other authorities concerned if any, and all members of the Committee within seven days of each meeting,(c)No member shall take part in the discussion of any subject, coming up for consideration at a meeting of the Committee, if he or any member of his family or close relative has any direct pecuniary interest in the subject matter of discussion.(5)The Member-Secretary shall be the custodian of the proceedings and records of the Committee and shall take follow up action on the proceedings of the Committee.
