Section 7 in Rajasthan State Legal Services Authority Regulations, 1999
7. Meetings of the Committee.
(1)The Committee shall ordinarily meet once in six months on such date and at such time at the head-quarter of the committee or at such place as the Secretary may with the concurrence of the Chairman so decide. The Sub-Committees shall ordinarily meet once in a month on such date and as such time at their respective places. The meetings of the Sub-Committees shall be convened by the secretary.(2)The Chairman and in the absence of the Chairman, a person nominated by the Chairman, shall preside over the meeting of the Committee or Sub-Committee.(3)The procedure and agenda of any meeting of the Committee or Sub-Committee shall be such as the Chairman directs.(4)The minutes of the proceedings of each meeting shall be maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the Committee. A copy of the minutes shall, as soon may be, after the meeting be forwarded to the State Authority within ten days.(5)The quorum for the meeting of the Committee or Sub-Committee shall not be less than one-third of the members of existing members of the Committee or Sub-Committee including the Chairman or the member presiding over the meeting.(6)All the matters relating to agenda at the meeting of the Committee shall be decided by a simple majority of the members present and voting and in case of a tie, the person presiding shall have the casting vote.(7)Matters not included in agenda shall not be allowed to be raised unless the Chairman or any other Member presiding over the meeting so permits.
