Section 10 in The Orissa Industrial Housing Rules, 1969
10. Quorum and adjournment of proceedings at meetings.
(1)Every question which the Advisory Committee is required to consider shall be considered at its meeting :Provided that the Chairman may if he thinks fit direct that any matter shall be decided by circulation of necessary papers and receiving written opinions of the members :Provided further that the papers need not be sent to a member who is absent from India.(2)Where a question is referred for opinion under the first proviso to Sub-rule (1) any member may request that it be considered at a meeting of the Advisory Committee and thereupon the Chairman may allow the request, but if such request is made by three or more members, the Chairman shall direct that the question be so considered.(3)The Chairman shall preside at every meeting of the Advisory Committee. In the absence of the Chairman, the members present shall elect one of the members to preside at that meeting. The member so elected to preside at the meeting shall exercise all the powers of the Chairman.(4)No business shall be conducted at a meeting of the Advisory Committee, whether ordinary or special unless at least three members are present :Provided that if at any meeting less than three members are present the Chairman may adjourn the meeting to a date not later than three days from the date of the adjourned meeting. He shall inform the members present and send notices to other members of the date and time of the adjourned meeting. It shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the members present.(5)Every question that may come up before the meeting shall be decided by a majority of votes of the members present and voting on that question, but any member shall have the right of requiring his dissent to be recorded.(6)Every question referred to the members for opinion shall, unless the Chairman, in pursuance of Sub-rule (2) of Rule 12 reserves it for consideration at a meeting, be decided in accordance with the opinion of the majority of members who have submitted their opinion within the time allowed.(7)In case of an equal division of votes or opinion, the Chairman shall have a casting vote or opinion, as the case may be.(8)Minutes of the meeting - (a) The proceedings of each meeting of the Advisory Committee will be circulated to all the members and thereafter the same be recorded in a Minute Book which shall be kept as a permanent record. The record of the proceedings of the meeting shall be signed by the Chairman and kept under his custody.
