Section 10 in The Gujarat Maritime Board Act, 1981
10. Meeting of Board.
(1)The Board shall hold meetings at such times and places, and shall subject to the provisions of sub-sections (2), (3) and (4), follow such procedure in regard to the transaction of business at its meetings as may be provided in the regulations.(2)The Chairman, and in his absence the Vice-Chairman, and in the absence of both the Chairman as well as Vice-Chairman, any person chosen by the members present from amongst themselves, shall preside at meetings of the Board.(3)All questions at a meeting of the Board shall be decided by majority of the votes of the members present and voting and, in the case of any equality of votes, the person presiding shall have a second or casting vote.(4)The number of members necessary to constitute a quorum at a meeting shall be such as may be provided in the regulations.[***] [The portion beginning with the words 'and no business' and ending with the words 'such meeting' were deleted, by Gujarat 3 of 1996, Section 4 (w.r.e.f. 08-09-1995).]
