Section 36A in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
36A. Meetings of the Board.
(1)The Board shall meet [as and when considered necessary by the Chairman but at least once in a quarter] [Substituted for "at least once in each month" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 15.] :Provided that the Chairman may, for the purpose of diSposing of outstanding business of the Board or for any other purpose, and shall, on receipt of a written requisition, signed at least by majority of the members of the Board and specifying the agenda, call a special meeting of the Board.(2)The Chairman, and in the absence of the Chairman, the Vice-Chairman, of the Board and in the absence of both Chairman and the Vice-Chairman, any member chosen by the members of the Board present in the meeting for the purpose shall preside over the meeting of the Board.(3)All questions in the meeting shall be decided by majority of votes, the person presiding having a second or casting vote in cases of equality of votes.(4)(a)The number of members necessary to form a quorum shall be such as may be prescribed.(b)If there be no quorum in the meeting, no business shall be transacted at such a meeting and the meeting shall be adjourned to another date : Provided that no quorum shall be necessary in the case of such adjourned meeting.(5)The Board shall meet at such times and places and shall observe such rules of procedure in regard to the transaction of business at its meetings as may be prescribed.(6)No person, who-(a)is an employee of the Board, or(b)has been declared by a competent court to be of unsound mind, or(c)is an undischarged insolvent, or(d)has been convicted by a court of law for an offence involving moral turpitude, shall be eligible to be appointed as a member of the Board.(7)(a)The State Government may, by notification [ * * *] [The words "in the Official Gazette" omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 27.] remove any member of the Board from his office if such member has, in the opinion of the State Government, been guilty of misconduct or neglect of duty or has become disqualified within the meaning of sub-section (6) :Provided that the State Government shall, before passing any order under this clause, give the person concerned an opportunity of being heard.(b)No member of the Board who has been removed from his office on any of the grounds mentioned in clause (a) shall be re-appointed to the Board.(8)No action of the Board shall be called in question merely by reason of the existence of any vacancy in, or any defect in the constitution of, the Board at the time of taking such action.
