Section 7 in The U.P. Board of Madarsa Education Act, 2004
7. Meeting of the Board.
(1)The Board shall meet at such time and place and shall subject to the provisions of sub-sections (2) and (3) observe such procedure in transacting the business at its meeting, including the quorum thereat, as may be provided by bye-laws made in this behalf.(2)The Chairperson shall preside at the meeting of the Board. In his absence, the Vice-Chairperson of the Board shall preside at the meeting. When Chairperson/Vice Chairperson both were absent then the Chairperson shall be a senior member elected under clause (d) or clause (e) shall provide at the meeting.(3)All questions arising in a meeting of the Board shall be decided by majority of votes of the members present and voting and in case of equality' of votes, the person presiding at such meeting shall have a second or casting vote.
