Section 37 in The Rajasthan Public Trust Rules, 1962
37. Meeting of and procedure for committee of management.
(i) A Committee of management shall meet at least once in a month to discuss the affairs of the Trust.(ii)For the purpose of a meeting, one-third of the whole number of members shall constitute quorum. If there is no quorum the meeting shall be postponed to the next date.(iii)The decisions of the committee of management shall be recorded in writing with signature of the Chairman appeared thereto and such decisions shall form the record of the committee. The committee shall take all measures to implement their decisions.(iv)The committee of management may, in writing, delegate all or any of their powers to the Chairman or any other member for conducting and facilitating the day today work of the trust.(v)The Chairman shall be authorised to sign all letters and memoranda on behalf of the committee of management and carry out day to day business.(vi)The Chairman of the committee of management shall in advance; inform the members about time, date and place for meeting alongwith the agenda, if any. It shall be incumbent upon the Chairman or the members of the committee of management to attend at least 50% of the meetings in a year.
