Section 11 in Chhattisgarh Biological Diversity Rules, 2015
11. Meetings of the Board.
(1)The Board shall meet at least two times in a year normally after a period of six months at the Head quarters of the Board or at such place, as may be decided by the Chairperson;(2)The Chairperson shall call a special meeting of the Board on a written request from not less than five members of the Board or on a direction of the State Government;(3)The Members shall be given at least fifteen days notice for holding an ordinary meeting and atleast three days notice for holding a special meeting specifying the purpose, time and venue, at which such meeting is to be held;(4)Every meeting shall be presided over by the Chairperson and in his absence, by a presiding officer to be elected by the members present from amongst themselves;(5)The decision of the Board shall, if necessary, be taken by a simple majority of the members present and voting and the Chairperson or in his absence; the member presiding, shall have a second or casting vote;(6)Each member shall have one vote;(7)The quorum for the meeting of the Board shall be five;(8)No member shall be entitled to bring forward for die consideration of a meeting any matter of which he has not given ten days' notice unless the Chairperson in his discretion permits him to do so;(9)Notice of the meeting shall be given to the member by delivering the same by messenger or sending it by registered post to his last known place of residence or business or through electronic mail;(10)In addition, the Board may enact such procedure for the transaction of its business as it may deem fit and proper.
