Section 9 in Karnataka Command Areas Development Act, 1980
9. Meetings of the Authority.
(1)The Authority shall meet at least once in three months ordinarily at the office of the Authority, or at such other place within the Command Area as the Chairman may decide and shall, subject to the provisions of sub- sections (2), (3) and (4) observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.(2)The Chairman or in his absence any member chosen by the members present from among themselves, shall preside at a meeting of the Authority.(3)If any member, being the Vice-Chancellor of the Agricultural University, or an officer of the State Government, is unable to attend any meeting of the Authority, he may under intimation to the Chairman, authorise his immediate subordinate officer in writing, to do so.(4)All questions at a meeting of the Authority shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the Chairman or, in his absence, the member presiding will have a second or casting vote.(5)Quorum for a meeting of the Authority shall be five.(6)The Authority may associate with itself in such manner and for such purposes as may be provided by regulations, any person whose assistance or advice it may desire in performing any of its functions under the Act. The person so associated shall have the right to take part in the meetings of the Authority relating to that purpose but shall not be entitled to vote.
