4. Procedure of the Central Council. - Under sub-section (2) of section 5, the Central Council shall observe the following procedure in regard to the transaction of its business:-
(1)The meeting of the Central Council shall be presided over by the Chairman. In the absence of the Chairman, the Vice-Chairman shall preside over the meeting of the Central Council. In the absence of the Chairman and the Vice-Chairman, the Central Council shall elect a Member to preside over that meeting of the Council.(2)Each meeting of the Central Council shall be called by giving, not less than ten days from the date of issue, notice in writing to every Member.(3)Every notice of a meeting of the Central Council shall specify the place and the day and hour of the meeting and shall contain statement of business to be transacted thereat.(4)No proceedings of the Central Council shall be invalid merely by reasons of existence of any vacancy in or any defect in the constitution of the Council.(5)For the purpose of performing its functions under the Act, the Central Council may constitute from amongst its Members, such working groups as it may deem necessary and every working group so constituted shall perform such functions as are assigned to it by the Central Council. The findings of such working groups shall be placed before the Central Council for its consideration.(6)[ In connection with the journey undertaken to and fro by the non-official Members for attending the meeting of the Central Consumer Protection Council or its working group, they shall be entitled to [economy class air fare]. The non-official Members shall be entitled to a sum of [[five thousand rupees] [ Substituted by G.S.R. 64(E), dated 10.2.2005, for " Rs. 1,000 per day" (w.e.f. 10.2.2005).][per each day of the meeting] [ Substituted by G.S.R. 64(E), dated 10.2.2005, for " Rs. 1,000 per day" (w.e.f. 10.2.2005).][as incidental charges to cover the expenditure towards their daily allowance, lodging, local conveyance from residence to the station/airport and from station/airport to the venue of meeting and vice versa . Every claim made under this sub-rule shall be subject to certifying that the Member will not claim any benefit from any other Central Government Ministry, Department or Organization during his visit for attending the meeting of the Central Consumer Protection Council or any of its Working Group. Local non-official Members residing at the place of the venue of the meeting, shall be paid [consolidated conveyance and hire charges] [ Substituted by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).], to the tune of [rupees five hundred] [Substituted by G.S.R. 591(E), dated 20.8.2009 (w.e.f. 20.8.2009).][per diem irrespective of the classification of the city. Members of Parliament attending meetings of the Council or its Working Group shall be entitled to travelling and daily allowances at such rates as are admissible to such Members.] [Substituted by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).](7)The resolution passed by the Central Council shall be recommendatory in nature.
