Section 26 in Himachal Pradesh State Legal Services Authority Regulations, 1996
26. Minutes of the Meeting.
(1)The Member Secretary shall prepare the minutes of the proceedings of every meeting as soon as possible after the meeting and on obtaining the approval of the Patron-in-Chief and Executive Chairman, shall circulate the minutes to the members.(2)The procedure at any meeting of the Authority shall be such as the Authority may determine.(3)The quorum for the meeting shall be four, including the Patron-in-Chief or the Executive Chairman presiding over the meeting.(4)All questions at the meeting of the Committee shall be decided by a majority of the Members present and voting and in cases of a tie, the person presiding shall have a second or casting vote.(5)The minutes of the proceedings of each meeting shall be truly and faithfully maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the Authority.]
