Section 8 in The M.P. State Legal Services Authority Rules, 1996
8. Meetings of the State Authority.
(1)The State Authority shall meet atleast once in three months.(2)The Member-Secretary may, or when so directed by the Patron-in-Chief or in his absence by the Executive Chairman, convene a meeting of the State Authority at the place, date and time to be fixed in consultation with the Executive Chairman of the State Authority.(3)Any five members of the State Authority may send their requisition addressed to the Member-Secretary of the State Authority for consideration of the subject or matter specified in the requisition.(4)On receipt of the requisition, the Member-Secretary shall, [with the approval of] [Substituted by Notification.No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] consultation with the Patron-in-Chief or, in his absence, with the Executive Chairman, convene a meeting of the State Authority for consideration of the subject or matter specified in the requisition :Provided that in case the meeting of the State Authority is going to be held within a month from the date of receipt the requisition, then the subject or matter mentioned in the requisition shall be included for consideration in the agenda of such meeting with the approval of the Patron-in-Chief of, or in his absence, the Executive Chairman.(5)Any member desiring consideration of any subject or matter at any meeting of the State Authority may intimate in writing such subject or matter to the Member-Secretary and if such intimation is received before notice for the meeting is issued, it shall be included in the agenda of the meeting with the approval of the Patron-in-Chief or, in his absence, the Executive Chairman, but if, however, such intimation is not received before the issue of the notice of the meeting, then the subject or matter mentioned in the notice may be considered at the meeting with the permission of the presiding officer at the meeting.(6)The Member-Secretary shall give seven day's notice to the members for the meeting.(7)The Patron-in-Chief of the State Authority or, in his absence, the Executive Chairman, shall preside over the meeting of the State Authority.(8)All questions at any meeting of the State Authority shall be determined by a majority of votes of the member present and voting and the Patron-in-Chief, as the case may be, or the Executive Chairman who may be presiding at the meeting, shall have a casting vote in case of an equality of votes.(9)The quorum for the meeting shall be one-third of the total members of the State Authority.
