Section 3(1) in The U.P. (Regulation of Building Operations) Regulations, 1960
(1)The Controlling Authority shall meet and shall from time to time make such arrangements, not inconsistent with the Act, with respect to the place, day, hours, notice, management and adjournment of its meetings and generally with respect to the transaction of business, as it may think fit, subject to the following provisions namely -(a)an ordinary meeting shall be held at least once in every quarter;(b)the Chairman may, whenever he thinks fit, and shall, upon the written request of not less than two members, call an extra-ordinary meeting;(c)four members shall constitute the quorum for the transaction of business at any meeting:Provided that when a meeting is adjourned for want of quorum no quorum shall be necessary in the adjourned or further adjourned meeting for the transaction of the business which could not be taken up for want of quorum;(d)the meeting shall be presided over by the Chairman, unless absent and in that case by one of the members present who may be chosen at the meeting;(e)all questions shall be decided by a majority of votes of the members present and voting, the person presiding having a second or casting vote in all cases of equality of votes;(f)if a poll be demanded, the names of the members voting and the nature of their vote shall be recorded by the person presiding;(g)minutes shall be kept of the names of the members present and of the proceedings at each meeting in a book to be provided for this purpose, which shall be signed at the next meeting by the person presiding at such meeting and shall be open to inspection by any member during office hours;(h)all orders and other instructions made and executed in the name of the Controlling Authority shall be authenticated by the signature of the Prescribed Authority or by any other member of the Controlling Authority authorised by it in this behalf.
