(1)The Board shall meet as often as may be considered necessary on such dates as may be fixed by the Vice-Chancellor :Provided that a period of three months shall, as far as may be, not intervene between the last sitting of the Board and, the date fixed for its first sitting in the next meeting.(2)A meeting of the Board fixed by the Vice-Chancellor under sub-section (1) normally shall not be cancelled or postponed, but the Vice-Chancellor may, for sufficient cause, postpone the meeting to any date not later than fifteen days from the date originally fixed originally.(3)The Vice-Chancellor shall upon a requisition, in writing, signed by not less than five members of the Board, convene a special meeting of the Board within twenty one days of the receipt of such requisition.(4)When a date has been fixed for the meeting of the Board by the Vice-Chancellor under sub-section (1) or sub-section (3), the Registrar shall give ten clear days' notice, in writing, to the members of the Board of such a meeting.(5)The quorum for every meeting of the Board shall be six.
