Section 7 in East Kolkata Wetlands (Conservation and Management) Rules, 2006
7. Meeting of Authority.
(1) The Authority shall meet at least four times a year at its headquarters or at such places as may be decided by the Chairperson.(2)The Chairperson shall, upon a written request from not less than five Members of the Authority, call a special meeting.(3)The Members shall be given at least seven days' notice, specifying the purpose, time and place, for an ordinary meeting and at least three days' notice specifying the purpose, time and place, for a special meeting.(4)The Chairperson may, in consultation with the Members, invite in the meeting any person working in the field of conservation of wetlands or any field relevant to the Conservation and management of the East Kolkata Wetlands.'(5)The Chairperson shall preside over the meeting of the authority and in his absence, it shall be presided over by such Member as may be nominated for the purpose by the Chairperson from amongst the other Members, other than the Member-Secretary(6)The decision at a meeting shall be taken by a simple majority of the Members present and voting and, in the event of equality of votes, the Chairperson or, in his absence, the Member presiding shall have a second or casting vote.(7)Each Member shall have one vote.(8)The quorum at every meeting shall be six.(9)No Member shall bring forward, for consideration in a meeting, any matter of which he has not given at least seven days' notice, unless the Chairperson in his discretion permits him so to do.
