Section 28(7) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(7)The procedure for transaction of business of the Council shall be as under :(a)The Council shall meet regularly, at such time and place as the Chairperson thinks fit, but three months shall not intervene between its last and the next meeting;(b)The meeting of the Council shall be presided over by the Chairperson. If for any reason the Chairperson is unable to attend the meeting of the Council, he may nominate a member of the Council to preside over such meeting. Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.
