Section 10 in The Andhra Pradesh State Agricultural Council Act, 2020
10. Meetings of the Council -
(1)The Council shall meet every quarter in a year at such time and place asmay be appointed by the Council.(2)The quorum necessary for the transaction of business at a meeting of the Council shall be nine.(3)The President when present shall preside at the meeting of the Council and in his absence, the Vice-President, and the absence of both, any other member elected by the members present from amongst themselves shall preside at such meeting.(4)Save as otherwise provided in this Act, all questions which come up before any meeting of the Council shall be decided by a majority of the members present and voting.(5)In the case of an equality of votes, the President of the Council or the member who presides the meeting shall have a casting vote.(6)Subject to the provisions of sub-sections (1) to (5), the Council shall exercise and discharge such powers and duties as may be prescribed.
