Section 23 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
23. Constitution of the Executive Committee.-(1)The State Government shall, by
notification, constitute an Executive Committee of the Authority.भाग 4 (क राजस्थान र राज-्र, मार्च1 , 0 0 171(2)The Executive Committee shall exercise such powers and perform such duties asmay be delegated to it by the Authority from time to time.(3)The Executive Committee shall meet at least once in three months at such placeand such time, as its Chairperson may decide and shall observe such rules of procedure,including quorum at such meetings, in regard to the transaction of the business at itsmeetings, as may be laid down by regulations.(4)The Chairperson or, if for any reason he is unable to attend any meeting of theExecutive Committee, any other member chosen by the members present at the meeting shallpreside over the meeting.(5)All questions which come up before any meeting of the Executive Committeeshall be decided by a majority of the votes of the members present and voting, and, in theevent of an equality of votes, the Chairperson, or in his absence, the person presiding, shallhave and exercise a second or casting vote.
