Section 12 in The Khadi And Village Industries Commission Act, 1956
12. Meetings of the Commission.
(1)The Commission shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meetings (including the quorum at meetings) as may be provided by regulations made by the Commission under this Act;Provided that the Commission shall meet at least once in every month.(2)[ The chairman or, in his absence, any member (other than an ex-officio member) chosen by the members present from among themselves, shall preside at a meeting of the Commission.] [Substituted by Act 12 of 1987, Section 6 (w.e.f. 24.7.1987)](3)All questions at a meeting of the Commission shall be decided by a majority of the [votes of the members (including ex-officio members) present] [Substituted [votes of the members present] by Act 10 of 2006 (w.e.f. 22.3.2006) ] and voting and in the case of an equality of votes, the chairman or, in his absence the person presiding, shall have a second or casting vote.[12A. Zonal Committee. - (1) The Commission shall constitute for each of the six geographical zones, referred to in clause (a) of subsection (2) of section 4, a Zonal Committee, which shall consist of the following, namely:-(a)the non-official member representing the zone, referred to in clause (a) of sub-section (2) of section 4, who shall be the Chairman of the Zonal Committee constituted for respective zones;(b)one representative of each of the State Khadi and Village Industries Boards of the States or, as the case may be, the Government of each State in the zone, to be notified by the Central Government in consultation with the State Government concerned member;(c)the Zonal Deputy Chief Executive Officer of the Commission, who shall be the convener of the Zonal Committee-member;(d)the State Directors in charge of the Commission's Directorates for the States in the zone-member;(e)a Zonal or Regional manager of one of the lead banks operating in the zone-member; and(f)one representative of an institution of repute, working for at least ten years in the khadi or village industries sector and having a good record of performance, from each State in the zone, to be notified by the Central Government-member.(2)The Zonal Committee shall meet at such times and places and shall, subject to the provisions of sub-section (3), observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at the meetings) as may be provided by regulations made by the Commission under this Act: Provided that the Committee shall meet at least once in every three months.(3)The Chairman of the Zonal Committee or, in his absence, any member chosen by the members present from among themselves, shall preside at a meeting of the Committee.(4)The Zonal Committee shall generally function as a forum for consultation and, accordingly, inter alia,-(a)act as a conduit for the dissemination of information relating to the programmes and schemes of the Commission for the development of khadi and village industries in the zone;(b)monitor, from time to time, the implementation of the programmes and schemes referred to in clause (a);(c)provide feedback to the Commission on the problems and difficulties envisaged and suggestions made by banks, voluntary agencies, artisans and others engaged in the operation of programmes and schemes referred to inclause (a)]
