Section 18 in The National Commission For Protection Of Child Rights Rules, 2006
18. Procedure for transaction of business .-(1) The Commission shall meet regularly at its office at Delhi at such time as the Chairperson thinks fit, but three months shall not intervene between its last meeting and the next meeting.
(2)The Commission shall ordinarily hold its meetings in its office located in Delhi but may, in its discretion, hold its meetings at any other place in India if it considers it necessary or expedient to do so.(3)Secretariat assistance. - The Member-Secretary, alongwith such officers as the Chairperson may direct, shall attend the meetings of the Commission.(4)(i)The Member-Secretary shall, in consultation with the Chairperson, prepare the agenda for each meeting of the Commission and shall have notes prepared by the Secretariat and such notes shall, as far as possible, be self-contained;(ii)The records covering the agenda items shall be made readily available to the Commission for its reference;(iii)The agenda papers shall ordinarily be circulated to members at least two clear working days in advance of the meeting, except in cases when urgent attention is required.(5)Four members including the Chairperson shall form the quorum at every meeting of the Commission.(6)All decisions of the Commission at its meetings shall be taken by majority:Provided that in the case of equality of votes, the Chairperson, or in his absence the person presiding shall have and exercise a second or a casting vote.(7)If, for any reason, the Chairperson is unable to attend the meeting of the Commission, any Member chosen by the Members present from amongst themselves at the meeting, shall preside.
