Section 110 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
110. [ Meetings of the Land Management Committee. Section 128(2)(d). [Substituted by Notification No. 694/I-A-2-1 (11)-1970, dated 12-10-1971.]
(1)The Chairman of the Land Management Committee shall call its meetings and fix the date, time and place of the same, notice for which shall be given to all members of the Land Management Committee at least 3 days before date of the meeting. The signature or thumb-impression of each member shall be taken on the notice which thereafter be pasted on the Proceedings Book. The notice shall contain the agenda for the meeting, but any item other than the sale or lease of any land not mentioned in the notice may be considered with the permission of the Chairman.(2)The notice shall be served personally on the members of the Land Management Committee. If it is not possible to serve the notice on any member personally, service on any adult male member of his family, and if that be also not possible, affixation of the notice at a conspicuous place at the residence of the member, shall be sufficient.(3)The Chairman shall, on a written requisition signed by not less than one-third of the members of the Land Management Committee, convene a meeting thereof within 10 days from the receipt of such requisition.(4)The Chairman shall preside at all meetings of the Land Management Committee. In his absence the members present shall elect a President for the meeting.(5)The quorum for a meeting shall be 50 per cent of the total number of members of the Land Management Committee.(6)No quorum shall be necessary for an adjourned meeting, but the date, time and venue thereof, shall be notified at the time of adjournment. A fresh notice of the adjourned meeting shall also be given to all the members, in the manner hereinbefore prescribed.(7)The proceedings of every meeting shall be read out, confirmed and signed by the Chairman, at the subsequent meeting.(8)The Land Management Committee shall keep a brief record of its meetings and proceedings in B.P.S. Form 2, in Devanagri script.(9)The Land Management Committee may meet at such intervals as may be deemed expedient, but not less than three times in a year, to transact its business. It must, however meet once between May 15 and June 15 for taking decisions regarding letting out of land in good time before the start of the next Fasli year. The accounts, registers and the up to date records of all the property of the Land Management Committee shall be put up at least twice a year before the Committee for its information.(10)The Chairman of the Land Management Committee may, with the concurrence of the members, co-opt, any other person in an advisory capacity.]
