Section 11 in Chhattisgarh State Legal Services Authority Regulations, 2003
11. Meetings of the Committee.
(1)The Committee shall meet at least once in three months on such date and at such time and place as the Chairman may direct.(2)The minutes shall be open to inspection at all reasonable times by the members of the Committee.(3)A copy of minutes shall, as soon as may be after the meetings, be forwarded to Executive Chairman of the State Authority.(4)The quorum for the meeting shall be three including the Chairman.(5)All questions which come up before any meeting of the Committee shall be decided by a majority of votes of the members present and voting and in case of a tie, the Chairman shall also have the casting vote.
