Section 14 in The Punjab Apartment Ownership Rules, 1995
14. Meetings of the Board. - (1) The first meeting of a newly elected Board shall be held within ten days of its election at such place and time as may be fixed by the Directors at the meeting at which such Directors were elected and no notice shall be necessary to the newly elected Directors.
(2)(a)Not less than four regular meetings of the Board shall be held every year at such time and place as may be determined by the President of the Board.(b)Notice of regular meetings of the Board shall be given to each Director personally or by giving atleast three days prior to the date for such meeting.(3)Special meetings may be called by the President of his own accord or on a written request of at least three Directors and for convening such meetings notice in the manner specified in sub-bye-law (2) shall be given to all the Directors.(4)In all the meetings of the Board one-third of the total strength of Directors, subject to the minimum of three Directors, shall constitute a quorum and if at any meeting no quorum is forth-coming then the meeting will stand adjourned to such other time, date and place as may be fixed by the President and no quorum shall be necessary for transaction of the same business. [Sections 20 and 38(2)(e).]
