Section 15 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
15. Meeting of the Commission.
(a)The Regulatory Commission shall meet at such time and place as may be decided by the Chairman.(b)The Chairman and in his absence, senior most Full-Time Member/Part Time Member of the Commission shall preside over the meetings of the Commission.(c)All questions which come up before any meeting of the Commission shall be decided by a majority of the votes of the members present and voting.If, no Member is appointed then Chairman shall decide the questions by passing Speaking Orders/Resolutions.If the Chairman and only one Member is present in the meeting then decision shall be taken by Chairman by speaking orders after recording the views of the Member present in the meeting.(d)Minutes of every meeting of the Regulatory Commission shall be recorded by one of the Full Time Members of the Commission or by an officer of the Commission authorized for the purposes by the Chairman. The minutes shall be validated by signature of the Chairman and shall be kept as a permanent record of the Regulatory Commission.
