Section 36 in The Rajasthan Agricultural Produce Markets Rules, 1963
36. Meetings of the Committee.
(1)Every meeting of the Market Committee other than those referred to in clause (1) of Rule 32 shall be presided over by the Chairman or in his absence by the Vice-Chairman or in the absence of both by a member elected by the meeting to preside for the occasion. [A quorum for each meeting shall be of 5 members but for adjourned meetings for want of quorum no quorum will be necessary. The meeting will be held in accordance with the procedure contained in the bye-laws.] [Added vide Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.](2)A person presiding over the meeting shall be entitled to speak and vote on all questions at the meeting.(3)A member presiding over a meeting shall, for that meeting or during the period in which he presides over it, have all the powers of the Chairman.(4)All questions which may come before the committee at any meeting shall be decided by the vote of the majority of the members present at the meeting and in every case of equality of votes, a member presiding over a meeting shall have and exercise a second or casting vote.(5)[ The quorum for the meeting of the Market Committee, other than adjourned meeting, shall be one-third of the total membership of the Market Committee.] [Inserted by Notification No. F. 10(40)/Agriculture V/69/Group II, dated 20.10.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 21.10.1975, dated 20.10.1975.]
