Section 31C in Maharashtra Public Trust Rules, 1951
31C. Meetings of Committee and procedure thereat.
(1)The first meeting of a committee shall be held on such date, time and place as may be fixed by the State Government (being a date which is within thirty days from the date on which the appointment of the committee is notified by the State Government)(2)The committee shall, from time to time, hold its meetings at such intervals as it thinks fit; but three months shall not intervene between its last sitting of the first meeting or of the last meeting and the date appointed for its next meeting.(3)The Chairman shall appoint the date, time and place of every ordinary meeting and shall, upon a written request signed by not less than two members and, within ten days from the receipt of such request , issue a notice calling a special meeting,(4)Seven clear days' notice of an ordinary meeting and ten clear day's notice of a special meeting specifying the date, time and place at which such meeting shall be held, and the business to be transacted thereat shall be circulated to the members and pasted up at the office of the committee. Such notice shall, in the case of a special meeting, specify the motion or proposition mentioned in the written request made for such meeting.(5)Every notice, summons or any paper which is required to be circulated, sent or given to members shall be deemed to have been duly circularised, given or sent, if a copy thereof is dispatched (such dispatch being made either by post or in such other manner as the committee may be regulations provide) to every member as registered in the office of the committee.(6)[ If no meeting is held for a period of three months, any two members of the committee, if the committee consists of five members, and any three members, if the committee consists of more than five members, may require the chairman to call a meeting of the committee. The chairman, on receipt of such requisition, shall issue a notice of the meeting within ten days of the receipt thereof. If the chairman fails to issue a notice as aforesaid, it shall be lawful for the said two or three members, as the case may be, to call upon the Secretary to issue a notice of the meeting.] [Substituted by Notification No. 29306/P, dated 25th October 1966.](7)The number of members whose presence shall constitute a quorum shall be four if the committee consists of seven members, and three, if the committee consists of less than seven members, including the chairman in either case.(7A)[ No business shall be transacted any meeting unless there is a quorum present, if there be no quorum, the meeting shall be adjourned to a subsequent date of which ten days' notice shall be given to all the members. No quorum shall be necessary at such adjourned meeting.] [Inserted by Notification No. 29306/P, dated 25th October 1966.](8)Every meeting shall be presided over by the chairman of the committee, or in his absence, by such one of the members present as may be chosen by the meeting to be the chairman for the occasion.(9)All questions shall be decided by a majority of the votes of the members present and voting, the presiding authority having a second or casting vote in all cases of equality of votes.(10)Notwithstanding anything contained in sub-rule (4), the chairman may himself place or allow any member to place before the committee any matter not included in the agenda, if the chairman is of the opinion that such matter requires immediate consideration of the committee, and thereupon the committee shall consider such matter.(11)Where the chairman is of the opinion that a decision is required to be taken urgently by the committee on any proposition, he shall cause the proposition in writing to be circulated to all the members of the committee for observations and votes of members. The decisions on any proposition so circulated shall be in accordance with the majority of votes recorded thereon; but every such decision shall be place before the next meeting of the committee for its formal ratification.(12)It shall be the duty of the Secretary to keep at the disposal of the members of the committee, all papers connected with the items of business shown on the agenda of any meeting.(13)The minutes and proceedings of every meeting including decisions arrived at under sub-rule (9) shall be drawn up and recorded in writing by the Secretary in a book to be kept for the purpose, [and the same shall be readout at the next meeting and confirmed under the signature of the chairman of that meeting.] [Substituted by Notification No. 29306/P, dated 25th October 1966.] A copy of the said minutes shall be submitted for information to such authority or authorities as the State Government may specify in that behalf.
