11. Proceedings of the Authority .-(1) The Chairman or in his absence any member authorised by him shall preside at the meetings of the Authority.
(2)The quorum for the meeting of the Authority shall be four members.(3)If within half an hour from the time appointed for holding a meeting of the Authority quorum is not present, the meeting shall be adjourned to the same day in the following week at the same time and place and the presiding officer of such meeting shall inform the members present and send notice to other members.(4)If at the adjourned meeting also, quorum is not present within half an hour from the time appointed for holding the meeting, the members present shall constitute the quorum.(5)In the adjourned meeting if the Chairman is not present and no member has been authorised to preside at such meeting, the members present shall elect a member to preside at the meeting.(6)Each member including the Chairman shall have one vote. In the case of an equality of votes, the Chairman or any member presiding over such meeting, shall in addition, have a casting vote.(7)All decisions of the meeting of the Authority shall be taken by a majority of the members present and voting.
