Section 15 in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
15. Meetings of the market committee
.- (1) Every market committee shall hold its meeting at least once in every month.(1A)[ The Secretary shall fix the agenda and convene the meeting with the approval of the Chairman of the market committee.] [Inserted by ibid, section 13(a).](2)The Chairman or in his absence the Vice-Chairman [of a market committee] [Inserted by ibid, section 13(b)(i).] shall preside at every meeting [of such market committee] [Substituted for "of the market committee" by ibid, section 13(b)(ii).] and in the absence of both, the members present shall elect one from among themselves to preside at such meeting.(3)Six members shall form quorum for a meeting of the market committee. [(3A) No business shall be transacted at a meeting of a market committee if there be no quorum and the same shall stand adjourned :Provided that no quorum shall be necessary in the case of an adjourned meeting.] [Inserted by ibid, section 13(c).](4)Every matter coming before the market committee shall [subject to the provisions of sub-section (2) of section 5,] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, 5, 11.] be decided by a majority of votes of the members present and voting in the meeting and in the case of equality of votes the president of the meeting shall have a second or casting vote.(5)[ The Chairman and the Vice-Chairman of the Board or any person authorised by the Board in this behalf and the Director [or any person authorised by him in this behalf] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 5.] shall have the right to attend any meeting of any market committee without any right to vote in such meeting.]
