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State of Odisha - Section

Section 15 in Orissa Pani Panchayat Rules, 2003

15. Executive Committee.

- The composition and quorum of the Executive Committee shall be,-
(a)the Executive Committee in respect of a Farmers' organisation shall consist of the President and members elected to the Executive Committee from the Chaks in respect of a Pani Panchayat as provided under Sub-sections (1) and (2) of Section 4 of the Act; the President and members elected to the Executive Committee in respect of a Distributary Committee as provided under Subsections (1) and (2) of Section 6 of the Act; the President and members elected to the Executive Committee in respect of a Project Committee as provided under Sub-sections (1) and (2) of Section 8 of the Act;
(b)the meetings of the Executive Committee shall be held at least once in every month in the office of the organisation. The meeting may be held more frequently if it so requires. A meeting requisitioned, shall be held within 7 days of the receipt of requisition for such a meeting by the President;
(c)notice for the meeting shall be sent by hand/post/delivery and published on the Notice Board.
(d)all meetings shall be presided over by the President of the Executive Committed. In his absence, the committee may elect one member amongst themselves to preside over the meeting.
(e)every proceeding of the Executive Committee shall be recorded in the minutes book maintained for the purpose by the person chairing the meeting,a copy of the minutes shall be sent to the authority of the next higher tier;
(f)the quorum for the meeting shall be ⅓rd of the members. All resolutions shall be carried by a majority of the members present and voting; and
(g)if there is no quorum for the meeting, the meeting shall be adjourned for one day end be convened again.
Note - For an adjourned meeting no quorum is required.