Section 17 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
17. Meeting of the Technical Committee.
(1)The Technical Committee shall hold a meeting as often as required but atleast once in three months, in addition to any other meetings, as its "Technical Committee Review Meeting" to discharge following functions: -(a)Discuss and dispose the matter pending before the committee during such period;(b)Discuss and decide on the matters as specified under clause (v), (vi) and (vii) of rule 16 as may be required; and(c)Any administrative decision for which recommendation needs to be send to Energy Department, Government of Rajasthan for approval.(2)Technical Committee Review Meeting may be called by giving not less than clear twenty-one days' notice either in writing or through electronic mode in such manner as prescribed in these rules:Provided that such meeting may be called after giving a shorter notice period, hot less than clear seven days' notice, if Chairperson of the committee deems necessary to hold such meeting.(3)Every notice of a meeting shall specify the place, date, day and the time of the meeting and shall contain a agenda of the business to be transacted at such meeting.(4)The Member Secretary shall inform the necessary details of the meeting to all the members of the Technical Committee.(5)Notwithstanding anything contained above, the first Technical Committee Review Meeting, shall be held within a period of one months from the date of formation of the Technical Committee.
