Section 4 in The Rajasthan Industrial Housing Allotment Rules, 1957
4. Meeting of Committee.
(a)For Every meeting of the Managing Committee, the quorum shall be, besides the Chairman, one-half of the total number of members, subject to the condition that at least one representative of the workers and the employer shall be present.(b)In the event of a difference of opinion, votes shall be taken and the opinion, of the majority shall prevail, the Chairman voting only in the event of equality of votes.(c)In the absence of the Chairman, the Vice-Chairman shall preside over the meetings of the Committee.(d)The Members of the Managing Committee shall be appointed for three years but shall be eligible for re-appointment. Casual vacancies arising during the period of three years shall be filled up in the same manner as for original appointment, but for the unexpired period only.(e)The minutes of a meeting shall be kept in a separate book (known as the Minutes Book) specially maintained for the purpose. The minutes of each meeting shall be confirmed with such notifications as may be necessary, at the next meeting and shall be signed by the Chairman.
