Section 12 in Rajasthan Biological Diversity Rules, 2010
12. Meetings of the Board.
(1)The Board shall meet at least four times in a year normally after three months at the Head quarters of the Board or at such other place, as may be decided by the Chairperson.(2)The Chairperson shall, upon a written request from not less then five members of the Board or upon a direction of the State Government, call a special meeting of the Board.(3)Fifteen days notice of an ordinary meeting and three days notice of special meeting specifying the purpose, the time and the place, at which such meeting is to be held shall be given to the members.(4)Every meeting shall be presided over by the Chairperson and in his absence, by a presiding officer to be elected by the members present from amongst themselves. -(5)The decision of the Board shall if necessary, be taken by a simple majority of the members present and voting and if the number of votes are equal then Chairperson or in his absence, the member presiding over the meeting shall have a second or casting vote.(6)Each member shall have one vote.(7)Quorum for the meeting of the Board shall be five.(8)No member shall be entitled to bring forward for the consideration of a meeting of any matter for which he has not given ten days' notice unless the Chairperson in his discretion permits him to do so.(9)Notice of the meeting may be given to the member by delivering the same by messenger or sending it by registered post to his last known place of residence or business or in such other manner, as the Member Secretary of the Board may, in the circumstances of the case, thinks fit.(10)In addition to above, the Board may evolve such other procedure for the transaction of its business, as it may deem fit and proper.
