NIPER Council Rule, 2022
5. Meeting and manner of conducting business thereat.-
(1) The Council shall meet at least once in every six month.
(2) Meetings of the Council shall be convened by the Chairperson of the Council either on its own initiative or at the request of the Secretary or on a requisition signed by not less than four members of the Council.
(3) The requisite quorum for a Council meeting shall be one-third of the actual strength of the Council.
(4) The Chairperson of the Council shall ordinarily preside at every meeting of the Council:
Provided that in the absence of the Chairperson, the Vice-Chairperson shall preside at the meetings of the Council:
Provided further that in the absence of both the Chairperson and the Vice-Chairperson, any other member, chosen from amongst themselves by the members present at the meeting shall preside at that meeting.
(5) A written notice of every meeting shall be sent by the Secretary to every member three weeks before the date of the meeting.
(6) The notice shall state the place, date and time of the meeting.
(7) The period of notice may be reduced or waived with prior consent of the Chairperson.
(8) Notices of motions for inclusion of any item in the agenda must reach the Secretary two weeks before the meeting.
(9) Agenda for a meeting shall be circulated by the Secretary to the members ten days before a meeting.
(10) The Chairperson of the Council may however, permit inclusion of any item for which due notice has not been received.
(11) The ruling of the Chairperson of the Council in this regard to all questions of procedure shall be final.
(12) The minutes of the proceedings of a meeting of the Council shall be drawn up by the Secretary and circulated to all members of the Council.
(13) The minutes, together with any amendment suggested, shall be placed for confirmation of the Council at its next meeting.
(14) After the minutes are confirmed and signed by the Chairperson of the Council, they shall be recorded in a minute book which shall be kept open for inspection of the members of the Council at all times during office hours.
(15) All questions considered at the meetings of the Council, shall be decided by a majority of the votes of the members present, including the Chairperson of the Council.
(16) If the votes are equally divided, the Chairperson of the Council shall have a second or casting vote.
(17) Notwithstanding anything contained in sub-rule (5), meeting of the council at which any matter which is considered urgent by the Chairperson or Secretary or on a requisition signed by not less than four members of the Council has to be taken, may be called at a shorter notice.
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