Section 14 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
14. Meetings of the Authority.-
(1)Meetings of the Authority shall be convened by the Secretary, with the previous approval of the Chairman at such intervals as the Chairman may deem fit and shall be held at such place, as may be determined by the Chairman:Provided that the Authority shall meet atleast four times in a calendar year.(2)Every meeting shall be presided over by the Chairman and if for any reason the Chairmanis unable to attend any meeting, and If such a meeting is attended by both the Vice-Chairman, the District incharge, Minister shall preside over the meeting. The quorum for the meeting shall be one third of the total members including the Chairman.(3)Decisions of the Authority shall be, by unanimous affirmative vote of the members presentand voting. If there is any difference of opinion on any particular subject coming for decision before the Authority, the Secretary shall refer the matter to the State Government and the decision of the State Government in such matters shall be final and conclusive.(4)The Secretary shall give effect to the decisions of the Authority:Provided that, if in the opinion of the Secretary any resolution of the Authority contravenes any provision of this Act or any other law or of any rule, notification or regulation made or issued under this Act or any other law or of any order passed by the State Government or is prejudicial or detrimental to the interests of the Authority or the interests of the development and maintenance of Sri MalaiMahadeswaraswamyKshethra, he shall within fifteen days of the passing of the resolution, refer the matter to the State Government for orders thereon and inform the Authority at its nextmeeting, of the action taken by him and until orders of the State Government on receipt of such reference the Secretary shall not be bound to give effect to such resolution.(5)The Authority may by regulations specify the procedure with regard to the transaction of business at its meetings, not inconsistent with the provisions of this Act and the provisions of the Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001) and Karnataka Hindu Religious Institutions and Charitable Endowments Rules, 2002.
