(1)The Board shall be constituted by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government in such manner and consisting of such number of trustees not exceeding eleven, of whom not more than four may be ex-officio trustees, as may be prescribed by rules made by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government.(2)All acts done by majority of the trustees present and voting at a meeting of the Board and all acts done in pursuance of a majority decision of the trustees obtained by circulation to the trustees of the matter requiring decision shall be deemed to be acts of the Board.(3)The Board may appoint a person to act as its Secretary and may also appoint in such manner as may be prescribed by rules made by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government a Managing Committee and such other Committees as the Board may think fit and delegate to such Committee or Committees such of its powers as it may deem expedient.(4)Orders for the payment of money on behalf of the Board shall be deemed to be sufficiently authenticated if signed by two trustees and countersigned by the Secretary of the Board.
