Section 16 in Rajasthan State Legal Services Authority Regulations, 1999
16. Meetings of the Taluk Committee.
(1)The Taluk Committee shall ordinarily meet once in a month on such date and time at the head-quarter and at such place as the Chairman may decide.(2)The Chairman, and in the absence of the Chairman, a person nominated by the Chairman, shall preside at the meeting of the Taluk Committee.(3)The procedure and agenda at any meeting of the Taluk Legal Services Committee shall be such as the Chairman may determine.(4)The minutes of the proceedings of each meeting shall be maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the Taluk Committee.(5)The quorum for the meeting shall not be less than one-third of the existing members including the Chairman or the member presiding over the meeting.(6)All questions at the meeting of the Taluk Committee shall be decided by a simple majority of the members present and voting and in case of tie, the person presiding shall have a casting vote.(7)The matter not included in agenda shall not be allowed to be raised unless the chairman or any other member presiding over the meeting, so permits.
