Section 6 in Kerala Consumer Protection Rules, 2005
6. Procedure for the meetings of the District Council.
(1)Every meeting of the District Council shall be convened by the Member Secretary in accordance with the directions of the Chairman.(2)The meeting of the District Council shall be presided over by the Chairman. In the absence of the Chairman, the members present shall elect a person from among themselves to preside over that meeting.(3)The quorum for a meeting of the District Council shall be seven.(4)Every meeting of the District Council shall be called only after giving not less than seven days notice in writing of the date of meeting, to each member:Provided that a meeting of the District Council may be convened with less than seven days notice if the circumstances so warrant. However each member shall be informed of the date, time and place of meeting sufficiently early.(5)Every notice of the meeting of the District Council shall specify the place, date and hour of the meeting and shall contain a statement of the business to be transacted thereof.(6)For the purpose of performing its functions under the Act, the District Council may constitute, from amongst its members, such working groups as it may deem necessary under the Chairmanship of the Member-Secretary of the District Council and each such working group so constituted shall perform such functions as are assigned to it by the District Council. Such working groups shall consist of not exceeding five members and shall meet as and when necessary. The findings of such working groups shall be placed before the District Council for its consideration.(7)The resolutions passed by the District Council shall be recommendatory in nature.(8)No proceedings of the District Council shall be invalid merely by reasons of existence of any vacancy in or any defect in the constitution of the Council.(9)The non-official members and members of the Legislative Assembly shall be eligible for traveling allowance and daily allowance for attending the meetings of the District Council or its working groups at the rate admissible to Class I Officers of the Government. The official members of the District Council shall be eligible for traveling allowance and daily allowance for attending the meetings of the District Council and working groups as admissible under the provisions of the Kerala Service Rules. Every claim under this sub-rule shall be subject to certifying by the member to the effect that he had not claimed such allowances from any other Government Departments, Ministries or Organizations or establishments for his visit to attend the meeting of the District Council or any of its working group.Note. - For the purpose of calculating traveling allowance, the address of the member as shown in the notification constituting the Council shall be followed. Local non-official members residing at the place of the venue of the meeting shall be paid consolidated amount of rupees 150 (Rupees one hundred and fifty only) per diem. On receipt of the claim, payment of traveling allowance and dearness allowance to members shall be made by the Senior Superintendent of the District Forum from the Traveling Expense provision of the Consumer Disputes Redressal Forum.
