Section 8 in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
8. Meeting of the Committee and Quorum.
- (i) The meeting of the Committee at district headquarter shall be convened on such date and time as may be fixed by the Chairman.(ii)The Committee may invite specialists of the subject matter to be present in its meeting on such conditions as may be prescribed.(iii)In the absence of the Chairman the meeting of the Committee shall be presided over by such member as may be selected by the members of the Committee present in the meeting.(iv)The presence of more than half of the members mentioned in Rule 3 shall make the quorum of the meeting of the District Planning Committee.(v)The Chief Executive Officer of the District Council will be the Secretary of the District Planning Committee and record the proceedings of the Committee.(vi)The District Planning Officer will give advice and extend Co-operation, as desired, to the District Planning Committee in the matter of preparing plan subject to sub-section (6) of Section 88 of the Act.(vii)The District Magistrate, the Chief Executive Officer and the District Planning Officer shall compulsorily be present in the meetings of the District Planning Committee.
