Section 11 in Punjab Gau-Sewa Commission Act, 2014
11. Meetings of the Commission.
(1)The Commission shall hold one meeting quarterly and at least four meetings annually and shall keep a record of its proceedings.(2)The meetings of the Commission shall be convened by the Chairperson who shall preside over the meeting and in the absence of Chairperson, [the Vice-Chairperson shall preside over the meeting and in the absence of Chairperson and Vice-Chairperson, the members present shall elect] [Substituted 'the members present shall elect' by Punjab Act No. 18 of 2016, dated 13.5.2016] one from amongst them to preside over such meeting.(3)[ Eight members comprising four ex-officio and four non-official members, shall form quorum of the meeting.] [Substituted by Punjab Act No. 18 of 2016, dated 13.5.2016](4)The proceedings of the meetings shall be forwarded to the Government.
