Section 4 in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
4. Conduct of business of District Registering Authority.
(1)Every mating of the Authority, constituted under section 10, shall he presided over by-the Chairperson.(2)The notice and agenda of every meeting of the Authority shall be circulated by the Convener to each member of the Authority ordinarily seven days before the meeting.(3)The Chairperson may, at any time, at his discretion, convene a special meeting of the Authority at the shortest notice normally not less than three days.(4)One-third of the total number of members of the Authority shall form a quorum and all actions of the Authority shall he decided by a majority of the members present and voting.(5)The proceedings of the meeting of the Authority shall be preserved in the form of minutes which shall be authenticated by the Chairperson.(6)A copy of the minutes of each meeting of the Authority shall be submitted to the Chairperson by the Convener within seven days or the meeting and after having been attested by him shall be sent to each member of the Authority within fifteen days of the meeting. If no objection to their correctness is received within ten days, any decisions therein shall be given effect.
