Section 11(1) in The Haryana Board of School Education Act, 1969
(1)The Board shall meet at least once in every three months at its head quarters or at such other place as the State Government may direct, and the Chairman of the Board shall have power to convene meeting of the Board :Provided that, where a requisition signed by not less than five members for calling a meeting of the Board and stating the business to be transacted thereat is received by the Chairman of the Board he shall convert such a meeting in accordance with the prescribed procedure.
