Section 7 in Himachal Pradesh State Legal Services Authority Regulations, 1996
7. Meetings of the Committee.
(1)The Committee shall ordinarily meet once a month on such date, and at such place as the Secretary may, in consultation with the Chairman decide.(2)The Chairman and in the absence of the Chairman a person chosen by the members present from amongst themselves shall preside at the meeting of the Committee.(3)The procedure at any meeting of the Committee shall be such as the 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 times by the members of the Committee. A copy of the minutes shall, as soon as may be, after the meeting, be forwarded to the State Authority.(5)The quorum for the meeting shall be four, including the Chairman or the member presiding over the meeting.(6)All questions at the meeting of the Committee shall be decided by a majority of the Members present and voting and in cases of a tie, the person presiding shall have a second or casting vote.
