Section 9 in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005
9. Procedure for the conduct of business of Mohalla Samiti.
(1)Each Mohalla Samiti shall have a office and a Secretary therein. Arrangement of Secretary shall be made by the Municipality.(2)The date and time for the meeting of Mohalla Samiti shall be fixed by its President and such meeting shall necessarily be conveyed at least once in a month. The notice of conveying the meeting shall necessarily be given by Secretary to the President and all the members of the Mohalla Samiti at least three days before.(3)In the meeting of the Mohalla Samiti the decision shall be taken by majority of the votes and in case of the equality of votes the President of the Mohalla Samiti shall have the right of casting vote.(4)In each meeting of Mohalla Samiti, Secretary shall necessarily be present.(5)The quorum for the meeting shall be one half of the total number of members.(6)Each Mohalla Samiti shall have its own Minutes Book in which the names of the members present in each meeting the details of the cases discussed in the meeting, the decision taken in each case, the names of the members who voted in favour of decision and the names of members who voted against the decision, etc. shall be recorded.(7)Minutes of the proceedings at each meeting shall be signed by the President and Secretary of the Mohalla Samiti.
