Section 17 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
17. Meetings and functions of District Vigilance Committees.
(1)All decisions at the meetings of the District Vigilance Committees shall be taken by a simple majority of members present at such meeting.(2)There shall be a quorum of four members including the Chairman for a meeting of the District Vigilance Committee.(3)The decision or any action of a District Vigilance Committee shall not be vitiated or held as invalid merely on the ground of a vacancy or absence of any member.(4)The functions and powers of a District Vigilance Committee shall be the same as that of the State Vigilance Committee, which shall be discharged and exercised by it within the area of the District concerned.
