9. Procedure at meeting .-(1) An agenda for every meeting of the Council shall be prepared by the Secretary with the approval of the Chairperson and shall be circulated to the members [at least ten days in advance][for the ordinary meeting and two days in advance for the extraordinary meeting] [Inserted by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)].
(2)The quorum necessary for the transaction of business at a meeting of the Council shall be one-third of the total number of members.(3)Where a meeting has been adjourned for lack of quorum, the business which would have been brought before the original meeting if there had been a quorum present thereat, shall be brought before, and may be transacted at an adjourned meeting whether [a quorum exists] [Substituted for the words "there is quorum present" by Notification No. G.S.R. 240 (E) dated 22.3.2012 (w.e.f. 30.9.1998)] or not.(4)[ The Chairperson or in his absence, any member of the Council present, as is decided by the Council, shall preside over the meeting of the Council.] [Substituted by Notification No. G.S.R. 240 (E) dated 22.3.2012 (w.e.f. 30.9.1998)](5)All matters brought before any meeting of the Council shall be decided by the majority of the votes of the members present and voting.(6)The Chairperson or the member presiding over a meeting shall have and exercise a second or a casting vote in all cases of equality of votes.(7)It shall be open to any member to raise any matter not included in the agenda with the permission of the Chairperson.(8)[ The minutes of the meeting shall be recorded by the Secretary and circulated to the members, within a period often days after the approval of the Chairperson.] [Substituted by Notification No. G.S.R. 240 (E) dated 22.3.2012 (w.e.f. 30.9.1998)](9)At the next meeting of the Council, the approved minutes of the previous meeting shall be read and confirmed.
