Section 12 in Rajasthan State Legal Services Authority Regulations, 1999
12. Meetings of the District Legal Services Authority.
(1)The District Authority shall ordinarily meet once in a month on such date, time and at such place as the Secretary may, with the concurrence of the Chairman, decide.(2)The Chairman and in the absence of the Chairman, a person next senior most Judicial Officer at his headquarter to be nominated by the Chairman, shall preside at the meeting of the District Authority.(3)The agenda and procedure of the meeting shall be such as the Chairman may so determine, the matters not included in the agenda shall not be allowed to be raised unless the Chairman so permits.(4)The minutes of the proceedings of each meeting shall be maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the District Authority.(5)The quorum for the meeting shall not be less than one-third of the existing members including the Chairman.(6)All questions at the meeting of the District Authority shall be decided by a majority of the members presents and voting and in case of tie, the person presiding shall have a casting vote.
