Section 50 in West Bengal Societies Registration Rules, 1963
50.
(1)The managing committee shall meet for the transaction of the business of the society at least once in every two months and as more often as may be necessary:Provided that if there be no business to be laid before the managing committee, the secretary with the approval of the chairman instead of calling the meeting, shall give notice of the fact to each director.(2)Notice of a meeting in writing shall be sent to every director specifying the place, date and hour of the meeting with a statement of business to be transacted thereat at least seven days before the date of the meeting.(3)The chairman of the society shall preside over all meetings at which he is present. In the absence of the chairman, vice-chairman shall take the chair or in his absence the directors present shall elect one of their number to be the chairman of the meeting.(4)The quorum at a meeting, shall be one-half of the total number of the directors.(5)Every resolution at a meeting shall be decided by a majority of votes and if the votes be equal the chairman shall have a second or casting vote.(6)Any three directors may requisite a special meeting of the managing committee. The requisitions shall specify the object of the meeting and shall be signed by the requisitionists and shall be delivered at the office of the society.(7)At such special meeting no business other than that specified in the notice shall be transacted.(8)Minute. in which shall be recorded the names of the directors present at. and the proceedings of, each meeting of the managing committee, shall be drawn up and fairly entered in a book to be kept for that purpose, and shall be laid before the next ensuing meeting of the managing committee thereof.(9)If the Registrar so directs a copy of the minutes of the proceedings shall be forwarded to him within 10 days from the date on which the minutes of the proceedings of such meeting is signed by the chairman as aforesaid.(10)Every director present at any meeting shall sign his name in a book to be kept for the purpose.Chairman and Vice-Chairman
