Section 9 in Rajasthan Water Resources Regulatory Act, 2012
9. Proceedings of the Authority.
(1)The Authority shall meet at such time and places as the Chairperson may direct and shall observe such rules of procedure in regard to the transaction of business at its meetings including the quorum at its meetings as may be determined by regulations.(2)The meetings of the Authority shall be presided over by the Chairperson and, in his absence, by such Member as may be chosen by the Members present at such meeting.(3)All questions that come up before any meeting of the Authority shall be decided by a majority of votes of the Members present and voting, and in the event of an equality of votes, the Chairperson or the person presiding shall have the right to exercise a second or casting vote.(4)Save as otherwise provided in sub-section (3), every Member shall have one vote.(5)All orders and decisions of the Authority shall be authenticated by the Secretary or any other officer of the Authority duly authorized by the Chairperson in this behalf.(6)Special Invitee Members may take part in deliberations in a meeting of the Authority but shall not be entitled to vote at such meetings and shall also not form part of the quorum.(7)The Authority may, with approval of the State Government, constitute committees, with such terms of reference as it may consider necessary, to assist or advise it on specific technical matters.
