Section 22 in The Orissa (State) Council for Child Welfare Rules, 1996
22. Meeting of Managing Committee.
(1)The Managing Committee shall meet once in every quarter, ordinarily, to transact the business of the District Council, including the Utkal Balashram Branch and Anganwadi Training Centres, if any.(2)At least seven days notice shall ordinarily be given to the members to attend the meeting. Emergency meeting may, however, be convened at shorter notice.(3)Transaction of business of the Managing Committee may also be made, at the direction of the Chairman, by circulation amongst the members.(4)The Chairman (in his absence one of the Vice-Chairman) shall preside in the meeting.(5)The decisions of the Managing Committee shall be made by consensus. If voting is necessary and there is equality of votes on any occasion, the person presiding over the meeting shall have a casting vote.
