Section 126 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
126. Meeting of the Board or Committee.
(1)Every meeting of the Board or Committee shall be presided over by the Chairman and in his absence by the Commissioner.(2)The Quorum for a meeting -(a)of the Board shall be five of which one shall be the Chairman or the Commissioner.(b)of the Committee shall be two of which one shall be the Chairman or Commissioner.(3)All decisions at the meeting of the Board or Committee shall be by a majority vote :Provided that in the event of tie, the Chairman or the Commissioner who presides over the meetings shall have casting vote.(4)The Board or Committee shall meet once in every three months.
