Section 5 in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
5. Sittings and Decisions of the Authority.
(a)Every proceeding of the Authority shall be chaired by the Chairperson with the Members in attendance.(b)Three Members, including Chairperson shall constitute the quorum for any meeting wherein a decision is required to be taken by the Full Bench of the Authority. All the decisions shall be taken by a majority of the members of the Authority, present and voting. Dissenting opinion, if any, shall also be kept on record. However, decision will be taken on the basis of the majority opinion :Provided that, when there is equality of votes, the person chairing the meeting shall have a second and casting vote.(c)The absence of a Member from any meeting or a vacancy in the Authority shall not affect the continuity of the proceeding, so long as the quorum is satisfied.(d)The Administrative Officer or any other designated person shall record minutes of every meeting of the Authority. The Administrative Officer or designated officer of the Authority shall maintain the records of the Authority.(e)No decision of the Authority shall be held invalid only on account of technical grounds in the appointment of the Chairperson or Member.(f)A master copy of all the approved minutes of every meeting shall be maintained by the Member Secretary or designated officer.(g)Report of follow-up action in regard to decisions taken by the Authority shall be submitted by the Member-Secretary or designated officer at every subsequent meeting, till the decision is implemented.
