Section 14 in Bihar Commission for Protection of Child Right Rules, 2010
14. Procedure of transaction of business.
(1)The Commission shall meet regularly at its office at Patna at such time as the chairperson thinks fit, but three months shall not intervene between its last meeting and the next meeting.(2)The Commission shall hold its meetings in its office but may, in its discretion, hold its meetings at any other place in the State if it considers it necessary or expedient to do so, by the chairperson or any of its individual member.(3)The agenda papers shall ordinarily be circulated to members at least two clear working days advance of the meeting, except in cases when urgent attention is required.(4)Four members including the chairperson shall form the quorum at every meeting of the Commission.(5)All decisions of the Commission at its meetings shall be taken by majority. Provided that in the case of equality of votes, the chairperson or in his absence the person presiding shall be entitled to exercise a second or a casting vote.(6)If for any reason the Chairperson in unable to attend the meeting of the Commission, any member chosen by the members present from amongst themselves at the meeting shall preside.
