Section 16(1) in Nagpur Improvement Trust Act, 1936
(1)The Trust shall meet together and shall from time to time make such arrangements, not inconsistent with this Act, with respect to the place, day, hours, notice, management and adjournment of such meetings, and generally with respect to the transaction of business, as it may think fit, subject to the following provisions, namely :-(a)an ordinary meeting shall be held once at least in every month ;(b)the Chairman may, whenever he thinks fit, and shall, upon the written request of not less than two Trustees, call a special meeting ;(c)no business shall be transacted at any meeting unless at least three Trustees are present ;(d)every meeting shall, if the Chairman be present, be presided over by him; if he is absent, by such one of the Trustees present as may be chosen by the meeting ;(e)all questions shall be decided by a majority of votes of the Trustees present and voting, the person presiding having a second or casting vote in all cases of equality of votes ;(f)if a poll be demanded, the names of the Trustees voting and the nature of their votes shall be recorded by the person presiding ;(g)minutes shall be kept of the names of the Trustees present and of the proceedings at each meeting in a book to be provided for this purpose, which shall be signed at the next meeting by the person presiding over that meeting, and shall be open to inspection by any Trustee during office hours.
