Section 24(2) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(2)Without prejudice to the generality of the foregoing powers, such bye-laws may provide for-(a)the procedure to be observed at meetings of the Board and the number of members required to form a quorum;(b)the giving of notice to members of the Board, a committee or a sub-committee of the date of a meeting and of the business to be considered thereat, and for the keeping of the record of proceedings of such meetings; and(c)any other matter which, under this Act or the rules or regulations made thereunder, is to be or may be prescribed by bye-laws.
