Section 5 in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004
5. Procedure for the conduct of business of the Committee.-
-41) The Committee may meet for the dispatch of business as often as may be considered necessary, adjourn and otherwise regulate its meetings as provided in these regulations.(2)Meetings of the Committee may be held at such places and at such times as may be decided by the Chairman of the Committee.(3)The notice and agenda for the meeting shall normally and be circulated at least seven days in advance by the Secretary. The notice and the agenda may be delivered to the members personally upon acknowledgement or despatched by registered post or courier service or transmitted through any other secure and reliable means of communication, as may be recognized under any law for the time being in force:Provided that the Chairman of the Committee may convene an emergent meeting of the Committee by giving at least forty-eight hours' notice.(4)An item not included in the agenda of a meeting of the Committee may be taken up for consideration, if so approved by the Chairman of that meeting.(5)The Chairman of the Committee or in his absence, the Vice-Chairman shall preside all meetings of the Committee, and in the absence of both, the members present shall elect one of them to be the Chairman (presiding member) of that meeting.(6)The quorum for a meetings of the Committee shall be five members.(7)If at any such meeting, the quorum is not present, the Chairman or the presiding member, as the case may be, shall after waiting font thirty minutes from the scheduled commencement time of the meeting, adjourn the meeting to such hour on the same day or some other day, as the think fit.(8)Where at the adjourned meeting also the required quorum is not present, the members present shall constitute the quorum and they can proceed to transact the business.(9)All matters required to be decided by the Committee shall be decided by majority of the votes of the members present, and the Chairman or the presiding member as the case may be shall have a casting vote.
