Section 10 in Gujarat District Mineral Foundation Rules, 2016
10. Meetings of the Executive Committee.
(1)The Executive Committee shall meet at least once every three months. A member may request in writing for participation in meeting of the Executive Committee through video-conference, if such member is unable to be present in the meeting, the Chairperson after considering such request and technical feasibility, may permit such member to participate through video conference.(2)A meeting of the Executive Committee may be requisitioned by the Member Secretary on his/her own accord, or upon instructions of the Chairperson.(3)The agenda for every meeting of the Executive Committee shall be circulated in advance, at least 15 calendar days prior to the date of the meeting. The agenda shall accompanied by an explanatory statement, which shall describe, in sufficient detail the matters to be considered by the Executive Committee at its meeting:Provided that, for urgent matters, a meeting of the Executive Committee may be convened at a shorter notice.Provided further that, at least fifty per cent, of the members have given their consent for such meeting. Such consent may be provided through e-mail(4)The agenda shall be circulated in writing and may be delivered by hand or through post. In addition to hand delivery of delivery though post, agenda may also be circulated through e-mail. .(5)The Member Secretary shall cause recording of minute of each meeting of the Executive Committee. The Minute shall describe in sufficient detail of the proceeding of each meeting. The minute of each meeting shall be circulated to each member, who had attended the meeting, in draft form and shall be considered to be final upon the approval from the Chairperson. The decision of the Chairperson shall be final regarding inclusion of items in the minutes.(6)In the event that the Chairperson is unable to attend any meeting, then such meeting shall be chaired by the Vice-Chairperson. In such case, the Vice-Chairperson shall approve the minutes in terms of sub-rule (5). No meeting shall be held in absence of both the Chairperson and Vice Chairperson.(7)The quorum of Executive Committee s shall be fifty per cent, of the members.(8)All decisions of the Executive Committee shall be taken by majority votes and a decision shall be considered to be approved if more than one half of the members present vote in favour of it.(9)The meeting may be held at any place within the District and at a time as may be decided by the Chairperson.Chapter-IV Activities Under the District Mineral Foundation
