Section 7 in The High Court Legal Services Committee Regulations, 1997
7. Transaction of business of the Committee.
(1)The Committee shall ordinarily meet once in every three months, on such date and at such place as may be fixed by the Secretary with the prior approval of the Chairman.(2)(a)All policy and other important matters shall be brought before the Committee for consideration and decision;(b)Any specific matter or matters as may be desired or required by the Committee, generally or otherwise, to be placed before it, shall be brought before the Committee for its consideration and decision;(c)A meeting of the Committee shall be presided over by the Chairman;(d)The Quorum for a meeting shall be seven members including the Chairman;(e)For every meeting of the Committee, at least two weeks' notice shall be given to the members to attend the meeting; however, an emergent meeting may be convened by the Secretary, in accordance with the directions of the Chairman, on short notice;(f)In respect of emergent matters, the Chairman may exercise the powers and perform the functions and discharge the duties of the Committee. All such matters shall, however, be placed before the Committee for its information and approval.(3)One or more persons, who are engaged or interested in the upliftment of the weaker sections of the society who are considered suitable by the Chairman may be invited for any meeting in order to seek their views, co-operation and help. Such persons shall have no right to vote at such meeting.(4)The Committee shall regulate its own procedure.(5)All questions at the meetings of the Committee shall be decided by a majority of the members present and voting and in case of tie, the person presiding over the meeting shall have a second or casting vote.(6)The minutes of the proceedings of each meeting shall be truly and faithfully maintained by the Secretary. A copy of the minutes shall, as soon as may be after the meeting, be forwarded to the Chief Justice and the State Authority.
