Section 9 in The West Bengal District Planning Committee Act, 1994
9. Procedure, meeting, and records of meeting, etc., of Committee. -
(1)The Committee shall regulate its procedure and shall, without prejudice to the generality of such power, decide as and when and in which manner, a meeting shall be held :Provided that the Chairperson, when required by notice in writing by at least one-third of the members of the Committee to call a meeting, shall do so in ordinary manner, within one month from the date of receipt of the notice.(2)One-third of the total number of members, subject to a minimum of ten members, shall be a quorum for a meeting of the Committee :Provided that no quorum shall be necessary for an adjourned meeting.(3)The Secretary of the Committee shall maintain records of the meeting of the Committee and shall take such actions in this behalf as the Committee may decide.
