Section 10 in The Orissa Consumer Protection Rules, 1987
10. Procedure of the meeting of State Council.
- The State Council shall observe the following procedure in regard to the transaction of its business; namely;(i)The meeting of the State Council shall be presided over by the Chairman and in his absence the members present shall elect a member present amongst themselves to preside over that meeting of the Council.(ii)Each meeting of the State Council shall be called by giving notice of not less than ten days from the date of issue of notice in writing to each and every member.(iii)Every notice of the meeting of the Council shall specify the date, place, day and hour of such meeting and shall contain the statement of business to be transacted therein.(iv)No proceeding of the Council shall be invalid merely by reason of existence of any vacancy. Member Secretary of the Council may request the members to send their suggestions to be included in the business of the meeting of the Councilor any members may suo motu send the suggestions for inclusion of the same in the agenda of the meeting of the Council.(v)For the purpose of performing its functions under the Act, the State Council may constitute from amongst its members such working groups who shall perform such functions as are assigned to them by the State Council. The finding of such working groups shall be placed before the State Council.(vi)The non-official members shall be entitled to travelling allowance and daily allowance as may be decided by the State Government.(vii)[ The quorum of the meeting of State Council shall be ⅓rd of the total members of the Council] [Inserted vide O.G.E. No. 1871 dated 6.10.2007.].
