Section 7 in The Vidarbha Irrigation Development Corporation Act, 1997
7. Meetings of Corporation.
(1)The Corporation shall meet at such times and places as the Chairman may decide and shall, subject to the provisions of sub-section (3), observe such rules or procedure in regard to the transaction of business at its meetings (including the quorum thereof) as may be laid down by regulations:Provided that, the least one meeting shall be held in every calendar month in such manner so as to ensure that not more than thirty days intervene between the two meetings.(2)[ The Chairman or, in his absence, such of the Vice-Chairmen appointed under clause (b) of sub-section (1) of section 4, if both are the Members of the Maharashtra State Legislature, as may be predetermined by the Chairman by an order, shall preside over the meeting of the Corporation, and in the absence of all the three, the Chief Secretary to Government, being the other Vice-Chairman shall preside over the meeting:Provided that, if the Vice-Chairmen appointed under clause (b) are persons other than the Members of the State Legislature, the Chief Secretary as the Vice-Chairman shall, in the absence of the Chairman, preside over the meeting and in the absence of the Chief Secretary, the other Vice-Chairman, as may be predetermined by the Chairman by an order, shall preside over such meeting.] [[Sub-section (2) was substituted by Maharashtra 18 of 2001, section 3, w.e.f. 24-10-2000.Substituted sub-section (2) reads as follows.-(2)The Chairman or in his absence the Vice-Chairman, appointed under clause (b) of section 4 shall preside at every meeting of the Corporation:Provided that if the Vice-Chairman appointed under this clause (b) is a person other than a member of the State Legislature, the Chief Secretary, being the other ex-office Vice-Chairman, shall preside over such meeting.]](3)A member who, is directly concerned or interested in any contract loan, arrangement or proposal entered into or proposed to be entered into, by or on behalf of the Corporation, shall, at the earliest possible opportunity, disclose the nature of his interest to the Corporation, and shall not be present at any meeting of the Corporation when any such contract, loan, arrangement or proposal is discussed, unless his presence is required by the other members for the purpose of eliciting information, but no member so required to be present shall vote on any such contract, loan, arrangement or proposal:Provided that, a member shall not be deemed to be concerned or interested as aforesaid by reason only of his being a shareholder of a company concerned in any such contract, loan, arrangement of proposal.
