Section 10 in The M.P. Cotton Ginning and Pressing Factories Rules, 1962
10. Meetings of the Committee.
(1)The Collector shall make necessary arrangement for convening meeting of the rate-fixing committee.(2)At least a week's notice of a meeting shall be given to the members, but failure of service of a notice on any member due to wrong address or his absence from his residing place shall not invalidate the proceedings of the committee.(3)Four members of the committee shall form a quorum :Provided that at least one representative of cotton growers and one of the owners of factories are present. No quorum shall be necessary for a meeting which was once adjourned for want of quorum, but it shall be necessary to give notice of three days even for an adjourned meeting.(4)All questions shall be decided by a majority of votes of the members present, and in the case of equality of votes, the chairman shall have a casting vote.(5)The proceedings of the committee shall be recorded under the signature of the chairman in a register, which shall be open for inspection by any member of the committee or owner of a factory in the local area.
