Section 6 in U.P. State Employment Guarantee Council Rules, 2019
6. Meetings of the State Council and its quorum.
(1)The State 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 determined upon by the Chairperson:Provided that six months shall not intervene between two consecutive meetings of the State Council;(2)The Chairperson shall preside over every meeting of the State Council and in his absence, the Principal Secretary, Rural Development Government of Uttar Pradesh shall preside over the meeting of State Council.(3)One third members of the State Council shall constitute the quorum of a meeting.
