Section 8 in The U.P. Village Forests Joint Management Rules, 1997
8. Procedure for Transaction of Business of Village Committee, Range Committee and Divisional Committee.
(1)A Village Committee shall meet at least once every month at such time and place as may be appointed by the Chairman of the Village Committee.(2)All matters which come up before a Village Committee, Range Committee or Divisional Committee shall be decided by a majority of the members present and voting.(3)The Chairman of Village Committee, Range Committee or Divisional Committee, as the case may be, and in his absence, a member duly elected in this behalf by the members present in the meeting, shall preside over the meetings of the Village Committee, Range Committee or Divisional Committee, as the case may be.(4)A prior notice of at least seven days of the meeting of a Village Committee, and of fifteen days for the meeting of the Range Committee and Divisional Committee, shall be given to the members of the concerned Committee.(5)Two third members shall form quorum of the Village Committee.(6)All the decisions of a Village Committee, Range Committee or Divisional Committee shall be recorded in a minute book to be kept for the purpose.
