- The Board has power to draft its own rules of business subject to the approval of the Director. The following are the rules at present in force.-(a)The President and Secretary in consultation will fix the date, time and place of meetings.(b)The Secretary will circulate a notice of each meeting, with an agenda paper, not later than the 14th day before the meeting.(c)No subject not mentioned in the agenda paper shall be considered without the consent of the President and two-thirds of the members present.(d)No subject once finally disposed of by the Board shall be reconsidered within six months from the date of its disposal.(e)Five members shall form a quorum.(f)In the absence of the President a member shall be elected by the members present to preside and exercise the authority of the President.(g)The decision of the President on all questions relating to points or orders or the closing of the discussion shall be final.(h)A meeting of the Board shall be held within three months of the last day of the examinations. At this meeting the results of the examinations will be declared, diplomas will be issued and the examiners for the next examinations will be appointed. Another meeting will be held within three months of the first day of the examinations to fix the places, dates and times of the examinations, to moderate the question papers, to receive the reports of the examiners, to make changes in the courses of study, if necessary, and to distribute among the madrasas recognised by the Board the sum annually provided in the budget for grants to madrasas.(i)The Board has power to appoint sub-committees from among its members when necessary,(D. P. I.'s letter no. 4789, dated the 7th May 1936.)(j)Should urgency require that any matter should be disposed of before the Board can meet next, the Secretary in consultation with the President may dispose of it, but he shall report any such case at the next meeting of the Board.(D. P. I.'s letter no. 7472, dated the 7th November 1922.)
