Section 5 in Delhi Legal Services Authority Regulations,2002
5. Meetings
(1)The Member Secretary, with the prior approval of the Executive Chairman shall convene meeting of the State Authority at least once in three months and as frequently as the business may warrant, at the place, date and time specified by the Patron-in-Chief or by the Executive Chairman.(2)The meeting of the State Authority shall be presided over by the Patron-in-Chief or Executive Chairman or in his absence by any Member chosen by the Members present and the quorum of the meeting of the State Authority shall be nine and no quorum shall be necessary for adjourned meeting.(3)The majority of votes of the Members present shall decide all the subject matters of the agenda in the meeting and in case of equal number of votes, the person presiding shall have a second or casting vote.(4)Any 10 Members of the Authority may give a requisition in writing addressed to the Member Secretary for convening a meeting of the State Authority for consideration of the subjects or matters specified therein. On receipt of such requisition, the Member Secretary shall after obtaining the orders of the Executive Chairman, convene a meeting of the Authority within 15 days from the date of receipt of such requisition to consider the subjects or matters specified in the requisition.(5)Any Member of the State Authority 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. If such intimation is received before issue of the notice of the meeting, the subject or matter hall, if so directed by the Patron-in-Chief, be included in the Agenda of the meeting. If such intimation is received fter issue of the notice, the subject or matter may be considered at the meeting with the permission of the personpresiding at the meeting.(6)The Member Secretary of the State Authority shall prepare the Agenda of the meeting of the State Authority and the Executive Chairman shall finally approve the Agenda in consultation with the Patron-in-Chief of the State Authority.The Member Secretary shall give the notice of every meeting of the State Authority in writing to the Members at least 7 clear days before the date of the meeting. However, in urgent matters, the notice of only 3 days may be given.(7)The Agenda of the meeting shall be sent to the Members alongwith the notice.
