Section 3 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
3. Conduct of business of State Council.
(1)Every meeting of the State Council, constituted under section 8, shall presided over by the Chairman.(2)The meetings of the State Council shall ordinarily be held at Jaipur on such dates as may be fixed by the Chairman. The State Council shall meet at least once in three months.(3)The notice and agenda of every meeting of the State Council shalt be circulated by the Member Secretary to each member of the State Council ordinarily seven days before the meeting;(4)The Chairman may, at any time, at his discretion, convene a special meeting of the State Council at the shortest notice, normally not less than three days.(5)One-third of the total number of members of the State Council shall form a quorum and all actions of the State Council shall be decided by a majority of the members present and voting.(6)The proceedings of the meetings of the State Council shall be preserved in the form of minutes which shall be authenticated by the Chairman.(7)A copy the minutes of each meeting of the State Council shall be submitted to the Chairman within seven days of the meeting and after having been approved by him/her shall be sent to each member of the State Council within fifteen days of the meeting. If no objection to their correctness is received within ten days, any decisions therein shall be given effect.
