Section 4 in The National Institute Of Disaster Management Regulations, 2006
4. Meetings of the institute - (1) The President, or in his absence, the Vice-President, shall preside over the meetings of the institute.
(2)The institute shall meet at such times and places as may be considered necessary by the President for the transaction of the business of the institute:Provided that the institute shall meet at least once in every year.(3)(a)The Secretary shall give a notice specifying the place, date and time of an ordinary meeting of the institute at least twenty-one days prior to the date of such meeting.(b)The agenda shall also be sent alongwith the notice of the meeting and where it is not possible, the agenda shall be sent at least seven days before the meeting.(4)The President may call an extraordinary meeting of the institute at any time for the transaction of urgent business of the institute.(5)The Secretary shall give a notice to all the members specifying the place, date and time of the meeting for an extraordinary meeting at least seven days before the date of the meeting alongwith the agenda.(6)(a)The institute shall call an extraordinary meeting within thirty days of a written request of not less than twelve members of the institute.(b)The members of the institute shall indicate the purpose of the request for the meeting referred to in clause (a).(7)The quorum for a meeting of the institute shall be ten.(8)The President may include in the agenda at any time before or during a meeting of the institute-(i)any fresh item or items of business; or(ii)any item supplementary to those included in the agenda, and such item shall be taken up for consideration.(9)A notice may be served upon any member of the institute either personally, by e-mail, fax, telegram or by post under certificate of posting in an envelope addressed to such member and such notice shall be presumed to have been properly delivered.(10)No subject disposed of by the institute at a meeting shall be brought up again for consideration until after the expiry of one year except in a case where the President or the Central Government certifies that the subject requires further consideration in the interest of the institute.(11)A decision given by the President of the meeting on a point of order raised by a member of the institute shall be final.(12)All matters submitted to a meeting of the institute shall be decided by a majority of the members of the institute present and voting thereat, and in case of an equality of votes, the President or the person presiding shall have a casting vote, in addition to the vote to which he may be entitled as a member of the institute.
