Section 11 in The Rajasthan Public Trust Rules, 1962
11. Manner of conduct of business of the Regional Advisory Committee-meetings and procedure.
(i) The Secretary of the Regional Advisory Committee shall, under the instructions of the Chairman, call its meeting whenever deemed necessary, at the headquarters of the Assistant Commissioner of the region:Provided that there shall be held at least two meetings in a year at reasonable intervals.(ii)The Chairman of the Committee shall preside over such meeting. In case the Chairman is absent, the member present may elect one from amongst themselves to preside over the meeting.(iii)The Committee shall, after due consideration and discussion, communicate its advice to the Assistant Commissioner in writing together with the dissenting note, if any.(iv)The Secretary shall inform the members and the Chairman .( for the meeting well in advance and also forward the agenda, date, time and place for such meeting with the approval of the Chairman.(v)All relevant record and information connected with the matter under reference for advice to the Committee shall be placed by the Assistant Commissioner at the table of the Committee before the commencement of the meeting,(vi)One-third of the whole number of the members of the Committee shall constitute quorum for a meeting. If there is no quorum the meeting shall be postponed to some other date. All decisions shall be taken by the majority of the members present and in case of equality of votes, the Chairman shall have a second vote.(vii)The Chairman shall sign all letters memoranda and communications on behalf of the Committee and dispose of day to day routine work if any and may authorise the Secretary in writing to sign and dispose of such papers as he deems proper.
