Section 16 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
16. Meetings of Tehsil Committee.
(1)The Tehsil Committee shall ordinarily meet once a month on such date, at such place, as the Chairman may decide.(2)The Chairman, and in the absence of the Chairman, a member nominated by the Chairman shall preside at the meeting of the Tehsil Committee.(3)The procedure at any meeting of the Tehsil Legal Services Committee shall be such as the Tehsil Committee may determine.(4)The minutes of the proceedings of each meeting shall be truly and faithfully maintained by the Secretary and such minutes shall be open to inspection at all reasonable time by the members of the Tehsil Committee. A copy of the minutes shall, as soon as may be, after the meeting, be forwarded to the District Authority as well as State Authority.(5)The quorum of the meeting shall be three including the Chairman or the member presiding over the meeting.(6)All questions at the meeting of the Tehsil Committee shall be decided by the majority of the members present and voting and in case of a tie, the person presiding shall have a second or casting vote.
