Section 12 in Gujarat Educational Innovations Commission Act, 2009
12. Meetings of Commission.
(1)The Commission shall meet at such time and at such place and shall, subject to sub-sections (2) and (3), observe such rules of (procedure with regard to transaction of its business at the meetings as may be provided by regulations:Provided that the Commission shall meet at least once in every month.(2)If the Chairperson, for any reason, is unable to attend any meeting, the Vice-Chairperson or in his absence, the Executive Chairperson shall preside over the meeting of the Commission.(3)(a)All questions at a meeting of the Commission shall be decided by a majority of votes of the members present and voting, and in case when there is an equality of votes, the Chairperson or in his absence, the Vice-Chairperson or in his absence, the Executive Chairperson shall have and exercise a second or casting vote.(b)The quorum at the meetings of the Commission shall not be less than three members.
