Section 54 in The Himachal Pradesh Police Act, 2007
54. Transaction of business.
(1)Notice for meetings of the Board shall be issued by the Member-Secretary at least 15 days before each meeting. Members wishing to raise an item shall send notice so as to reach the Member-Secretary at least 7 days in advance and items shall be taken up with the approval of the Chairman of the Board.(2)All meetings shall be held in Shimla unless the Board decides otherwise. A record of proceedings of the Board shall be maintained by the Member- Secretary who shall cause them to be circulated, with the approval of the Chairman, within 15 days of each meeting.(3)The quorum for a meeting of the Board shall be one-third of the total membership of the Board. In the absence of quorum, the meeting of the Board shall be adjourned to the same time on the next working day and no quorum shall be required for such adjourned meeting.(4)The Board may devise its own procedure for transaction of business in accordance with provisions of this Act.
