Section 6 in The National Rural Employment Guarantee (Central Council) Rules, 2006
6. Meetings of the Central Council and its quorum
.-(1) The Central Council shall meet at least two times in a year or more frequently as it may consider necessary, at such place and at such time, as may be decided upon by the Chairperson:Provided that six months shall not intervene between two consecutive meetings of the Central Council.(2)The Chairperson shall preside at every meeting of the Central Council at which he is present, and in his absence, the Secretary to the Government of India, Department of Rural Development shall preside.(3)Not less than one-third of the Members shall constitute the quorum for the meetings of the Central Council.
