(1)The commission shall from time to time make such arrangements with respect to date, time, place notice and management of its meetings as may be determined by regulations made by the commission with the prior approval of the State Government subject to the following provisions, namely:-(a)normally meetings shall be held once at least in every three months:(b)the chairman may, whenever he thinks fit, call a meeting:(c)the proceedings of the meetings of the commission shall be forwarded to the State Government in the Administrative Department concerned.(2)The attendance and presence of atleast nine members shall be necessary to constitute quorum of the meeting.
