Section 18 in The Assam Agricultural Farming Corporation Rules, 1973
18. Meeting of the Board.
(1)The Board's meeting shall ordinarily be held once in every month preferably on the second Tuesday in each month. If the second Tuesday is a holiday the next working day will be the day for the meeting.(2)No notice will be issued for the Board's meetings to be held in the ordinarily course in he Second Tuesday of every month.(3)Board meeting may also be held on other occasions to consider important and emergent items of business. For such Board's meeting at least seven days notice shall be given to all the Directors.(4)An agenda will be framed in advance for each Board's meeting and intimated to all the members of the board.(5)Admits other items in the agenda for a Board's meeting, the following shall be discussed-(i)The progress of various schemes of the Corporation;(ii)The financial position of the Corporation as at the end of the last month;(iii)Important activities of the Corporation during the previous month;(iv)Important schemes of the Corporation for the current month;(v)Important reports about activities of agriculturist members in the Corporation;(vi)Other important developments of the Corporation;(vii)All other items as may be necessary to discussed in the Board's meeting according to memorandum.(6)Decisions of the Board shall be ordinarily taken on the basis of a voice vote after attempts are made to explain to the Directors and make them fully understand the significance of various decisions to be arrived at. If, however, there is a demand for division decisions shall be taken by secret ballot.(7)The Chairman of the Board shall preside in all the meetings of the Board. In the absence of the Chairman in any Board's meeting the Directors present may elect one among themselves to conduct the meeting.
