Section 2 in Jharkhand Industrial Area Development Authority Regulations, 2016
2. Process of Conduct of Business of the Authority.
- i. The members of the Authority/Board of Directors shall meet atleast once in every three months to transact its business. However, if necessary, the meeting may be held as and when required.ii. The Secretary of the Authority shall call meeting with the approval of the Chairman or the Managing Director. A meeting may also be called on written request by any member of the Authority or the Board of Directors.iii. The meeting of the Authority shall ordinarily be held in the office of the Authority but the Chairman may direct the meeting to be held at any other place.iv. A notice in writing specifying the date, time and place as well as agenda of meeting shall be served on each member at least 7 days prior to the meeting in writing by registered post or through special messenger or through electronic mail by taking acknowledgement. In special circumstances, the meeting may be convened at a shorter notice to transact business of an urgent nature and in such cases, the notice shall be sent through special messenger or through electronic mail.v. The adjourned meeting may be held at such place, date and time as may be decided by the Chairman and no quorum will be necessary for an adjourned meeting.vi. Three members entitled to vote at a meeting shall constitute the quorum without which no business could be transacted at any such meeting.vii. The Chairman, or, in his absence, any member elected by the members present at the meeting shall preside over the meeting.viii. Decisions in the meetings of the Authority/Board of Directors will be as far as possible taken on the basis of unanimity, but in case of difference of opinion amongst the members, decision shall be taken on the basis of majority of the members. In the event of equality of votes, the Chairman shall have casting or second vote.ix. Minutes of the proceeding of all meeting shall be recorded in minute's book to be maintained for the purpose and shall be signed by the Chairman of the meeting and the minutes shall be confirmed in the subsequent meeting.x. The Authority/Board of Directors may, from time to time, for the purposes of carrying out its duties and responsibilities under the Act or Rules made there under, constitute a Committee or Committees consisting of its own members and if need be the expert from outside and refer to them such matters as the Authority/Board of Directors consider necessary. Acceptance and implementations of the recommendations of the Committees or Sub Committees shall be subject to approval by the Authority/Board of Directors.xi. The powers and functions of such Committee or Committees shall be within the ambit of the terms referred to it by the Authority/Board of Directors.Chapter-III
