78. Transaction of business of meetings of Samiti [Section 59(5) and Clauses (ix) to (xv) of section 233(2)].
(1)The Chairman shall preside over all the meetings of the Samiti. In his absence, the members present shall elect a president for the meetings from amongst themselves.(2)The quorum of a meeting of the Samiti shall be fifty percent of its total membership, but no quorum shall be necessary for an adjourned meeting, for which fresh notices to the members shall be necessary.(3)The Secretary shall keep a brief record of all the decisions of every meeting in Hindi language and Devanagri script in B.P.S. Form-6 (old B.P.S. Form 2). The proceedings of every meeting shall be read out, confirmed and signed by the Chairman at the next meeting.(4)The accounts, registers and upto date records of all the properties placed in the charge of the Samiti shall be kept and maintained by the Secretary and shall be put up at least twice in a calendar year before the Samiti for its information and necessary action. Any discrepancy or damage to them shall be promptly reported to the Tahsildar through the Revenue Inspector of the area.(5)No decision regarding lease or other transfer of any property shall be taken up in any meeting, unless it is included in the agenda of such meeting.
