Section 9 in Gujarat District Mineral Foundation Rules, 2016
9. Meetings of the Governing Council.
(1)The Governing Council shall meet at least once every six months and every quarter. A member may request in writing for participation in meeting of the Governing Council through video-conference, if such member is unable to present in the meeting, the Chairperson after considering such request and technical feasibility, may permit such member to participate in the meeting through video conference.(2)A meeting of the Governing Council may be requisitioned by the Member Secretary on his/her own accord, or upon instructions from the Chairperson.(3)The agenda for every meeting of the Governing Council shall be circulated in advance, at least 15 calendar days prior to the date of the meeting. The agenda shall be accompanied by an explanatory statement, which shall describe, in sufficient detail, the matters to be considered by the Governing Council at its meeting:Provided, that, for urgent matters, a meeting of the Governing Council may be convened at a shorter notice:Provided that at least fifty per cent, of the members of the Governing Council have given their consent for such meeting Such consent may be provided through e-mail.**Note. - This provision has been reinstated to provide for flexibility to hold meetings at a shorter notice. In absence of such provision validity of a meeting without notice of 15 calendar days could be questioned.(4)The agenda shall be circulated in writing and may be delivered by hand or through post. In addition to hand delivery or delivery though post, agenda may also be circulated through e-mail(5)The Member Secretary shall cause recording of minute of each meeting of the Governing Council. The Minutes shall describe in sufficient detail of the proceedings of each meeting. The minutes of each meeting shall be circulated to each member, who had attended the meeting, in draft form and shall be considered to be final upon the approval of the Chairperson. The decision of the Chairperson shall be final regarding inclusion of items in the minutes.(6)In the event that the Chairperson is unable to attend any meeting, then such meeting shall be chaired by the Vice-Chairperson. In such case, the Vice-Chairperson shall approve the minutes in terms of sub-rule (5). No meeting shall be held in absence of both the Chairperson and Vice-Chairperson.(7)Subject to sub-rule (6), the quorum of the Governing Council shall be fifty per cent, of the members.(8)All decisions of the Governing Council shall be taken by majority votes and a decision shall be considered to be approved if more than one half of the members present vote in favour of it.(9)The meeting may be held at any place within the District and such time as may be decided by the Chairperson.
