Section 12 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
12. Office and meeting of Board.
(1)The Board shall maintain its office at such place as it may decide.(2)At the meeting of the Board, the Chairman and in his absence, Vice-Chairman shall preside.(3)No business shall be transacted at any meeting unless at least five members are present.(4)Every decision of the Board shall, except as expressly provided by this Act, be by a majority of votes, and in case of equality of votes, the person presiding shall have a second or casting vote.
