Section 9 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
9. Meetings of the Authority.
(1)The meetings of the Authority shall be convened by the Chairman or by the Executive Director with the prior approval of the Chairman and shall be held at any place within the jurisdiction of the Authority.(2)The Authority shall meet at least once in every two months.(3)The Chairman or the Executive Director with the prior approval of the Chairman shall convene a special meeting if the Chairman feels it necessary.(4)The Authority shall observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.(5)Every meeting shall be presided over by the Chairman and if for any reason, the Chairman is unable to attend any meeting, the Vice-Chairman shall preside at the meeting.(6)Half of the members shall form the quorum.
