Section 22 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
22. Meetings of the Authority.- (1) The Authority shall meet at least once in a year at
such place and such time as its Chairperson may decide and shall observe such rules ofprocedure, including quorum at such meetings, in regard to the transaction of the business atits meetings, as may be laid down by regulations.(2)The Chairperson, or, if for any reason he is unable to attend any meeting of theAuthority, any other member chosen by the members present at the meeting, shall presideover the meeting.(3)All questions which come up before any meeting of the Authority shall be decidedby a majority of the votes of the members present and voting, and, in the event of an equalityof votes, the Chairperson, or in his absence, the person presiding, shall have and exercise asecond or casting vote.
