Section 4 in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006
4. Meeting of the Council.
(1)The meeting of the Council shall be held at least once in a month at such time and place as may be decided by the Chairperson.(2)At least seven days' notice shall ordinarily be given for any meeting. However, in case of urgency a meeting may be called at such shorter notice as the Chairperson may consider sufficient.(3)The Chairperson of the Council or in his absence a member elected by the members present from amongst themselves shall preside over the meetings of the Council.(4)The quorum of the meeting of the Council shall be two-third of the total number of members of the Council. If at any lime, the quorum is not present, the Chairperson of the Council shall adjourn the meeting to such future date and time as he may fix and a fresh notice shall be given for such meeting and no quorum shall be necessary for such adjourned meeting.(5)All questions at the meetings of the Council shall be decided by a majority of the votes of the members present and in case of equality of votes, the Chairperson or in his absence the person presiding over the meeting shall have a second or casting vote.
