Section 16 in The Haryana Advocates' Welfare Fund Rules, 2014
16. Meetings. Section 36(2).
(1)Meeting of the Trustee Committee shall ordinarily be held at the office of the Trustee Committee as decided by the State Bar Council.(2)The date and time for a meeting of the Trustee Committee shall be fixed by the Secretary with the prior approval of the Chairperson and the Secretary shall convey the same to the members with seven days notice through registered post/e-mail/SMS etc.(3)In case of urgency, the Chairperson may convene an emergent meeting of the Trustee Committee at a short notice and such notice may be given either by telephone or e-mail or registered letter or through SMS or dasti.(4)The agenda for every meeting of the Trustee Committee shall be prepared by the Secretary with the approval of the Chairperson and shall be circulated to the members.(5)All meetings of the Trustee Committee shall be presided over by the Chairperson and in his absence, the Trustee Committee may elect any member present as the Chairperson to preside over the meeting.(6)All matters brought before the meeting of the Trustee Committee shall be decided by a majority of the votes of the members present and voting. The Secretary shall not have any right to vote in any meeting.(7)The Chairperson or the member, presiding over the meeting as Chairperson, shall have a casting vote in case of equal votes on a particular item on the agenda.(8)It shall be open to any member to raise any matter with the permission of the Chairperson in the ongoing meeting which is not included in the agenda.(9)The minutes of the meeting shall be recorded by the Secretary or any other official duly authorized by the Trustee Committee and the same shall be circulated to the members, as early as possible, after approval of the Chairperson.(10)The approved minutes of the previous meeting shall be read and confirmed at the next meeting of the Trustee Committee.
