Section 10 in The Biological Diversity Rules, 2004
10. Meetings of the Authority
.-(1) The Authority shall meet at least four times in a year normally after a period of three months at the headquarters of the Authority or at such place as may be decided by the Chairperson.(2)The Chairperson shall, upon a written request from not less than five members of the Authority or upon a direction of the Central Government, call a special meeting of the Authority.(3)The members shall be given at least fifteen days 'notice for holding an ordinary meeting and at least three days 'notice for holding a special meeting specifying the purpose, the time and the place at which such meeting is to be held.(4)Every meeting shall be presided over by the Chairperson and in his absence, by a presiding officer to be elected by the members present from amongst themselves.(5)The decision of the Authority at a meeting shall, if necessary, be taken by a simple majority of the members present and voting and the Chairperson or in his absence, the member presiding shall have a second or casting vote.(6)Each member shall have one vote.(7)The quorum at every meeting of the Authority shall be five.(8)No member shall be entitled to bring forward for the consideration of a meeting any matter of which he has not given ten days 'notice unless the Chairperson in his discretion permits him to do so.(9)Notice of the meeting may be given to the members by delivering the same by messenger or sending it by registered post to his last known place of residence or business or in such other manner as the Secretary of the Authority may, in the circumstances of the case, think fit.
