Section 30 in Gujarat District Planning Committees Rules, 2016
30. Meetings of Committee and procedure to be followed.
(1)The Committee shall meet for the transaction of its business, as often as may be necessary, but not less than twice in a year.(2)All meetings of the Committee shall be presided over by the Chairperson.(3)The Chairperson or in his absence, the senior most member of the Committee authorised Chairperson, shall fix the day, time and place of the meeting and approve the items of the agenda meeting.(4)At least ten days clear notice of the meeting before the date of meeting along with the agenda si given to the members by the Secretary of the Committee. The notice shall be delivered personally acknowledgement or transmitted through any secured and reliable method of communication as may be recognised under any law for the time being in force.(5)An item not included in the agenda of the meeting of the Committee may be taken up for consider with the permission of the Chairperson or in his absence, the presiding member.
