Section 10 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
10. Meetings of the committee.
(1)The meetings of the committee shall be convened by the Secretary with the approval of the President.(2)No meeting of the committee shall be held except at the premises of the college or the place where the educational agency has its office, the address of which has been furnished by the educational agency to the Director.(3)No meeting of the committee shall be conducted unless-(a)at least seven clear days' notice in writing has been given to the members of the Committee; and(b)at least fifty per cent of the total number of members of the committee are present.Explanation. - If the total number of the members of the committee is an odd number, the next higher even numbers shall be taken for the purpose of this sub-rule.(4)The minutes of the meeting of the committee shall be recorded and shall be circulated to the members of the committee. A copy of the minutes shall be communicated by the Secretary to the Director within fifteen days from the date of the meeting.(5)Subject to the provisions of sub-rule (3), the Director may, of his own motion, call for a meeting of the committee and such meeting shall be held at such place and at such time as he may direct. If such a meeting could not be conducted for want of quorum, it shall stand adjourned to the next day at the same time and place and the number of members present at such adjourned meeting shall constitute the quorum.
