Section 3B in Chhattisgarh State Legal Services Authority Regulations, 2003
3B. Meetings of the State Legal Services Authority.
(1)The State Authority shall meet atleast once in three months at the place, date and time specified by the Patron-in-Chief or by the Executive Chairman of the Authority.(2)The meeting of the State Authority shall be presided over by the Patron-in-Chief or in his absence by the Executive Chairman and the quorum of the meeting of the State Authority shall be nine and no quorum shall be necessary for adjourned meeting.(3)All the subject matter of the agenda shall be decided in the meeting by the majority of votes of the members present and in case of equal number of the votes the person presiding shall have a second or casting vote.(4)Any ten members of the Authority may give a requisition in writing addressed to the Members Secretary for convening a meeting of the Authority for consideration of the subjects or matters specified therein. On receipt of such requisition, the Member Secretary shall after obtaining the orders of the Patron-in-Chief convene a meeting of the Authority within a month from the date of receipt of such requisition to consider the subject or matters specified in the requisition.(5)Any Member of the State Authority desiring consideration of any subject or matter at any meeting of the State Authority, may intimate in writing such subject or matter to the Member Secretary. If such intimation is received before issue of the notice of the meeting, the subject or matter, shall, if so directed by the Patron-in-Chief, be included in the Agenda of the Meeting. If such intimation is received after issue of the notice, the subject or matter may be considered at the meeting with the permission of the person presiding at the meeting.(6)The Member Secretary of the State Authority shall prepare the agenda of the meeting of the State Authority and the Executive Chairman shall, finally approve the Agenda with the previous sanction of the Patron-in-chief of the State Authority. The notice of even meeting of the State Authority, shall be given in writing by the Member Secretary to the Members, atleast 7 clear days before the date of the meeting. However, in urgent matters, the notice of only 3 days may be given.(7)The agenda of the meetings shall be sent to the Members alongwith the notice.(8)The Member Secretary shall draw up the minutes of the meeting of the State Authority and after it is approved by the Patron-in-Chief, send it, as soon as possible but not later than the date of dispatch of the notice of the next meeting.(9)The minutes shall contain a record of the decision taken and resolutions passed at the meeting and the discussions at the meeting shall not ordinarily form part of the minutes, unless the Patron-in-Chief or the Chairman of the meeting so directs. The minutes shall be recorded in a separate register maintained for that purpose in the office of the State Authority.(10)The minutes shall be read over at the next meeting of the State Authority and may suffestion which may be made by any Member of the State Authority may be considered.(11)The Member Secretary shall, at the commencement of the next meeting of the State Authority inform the members the action taken on the decisions taken in the previous meeting.(12)The signature of the Members present at the meeting shall be obtained in a register maintained for the purpose.(13)The Member Secretary may pass the TA bills of all the Members of the State Authority and the Committee and also of others who have attended the meetings or programmes of the State Authority.(14)The State Authority shall meet the expenses of such meetings.
