Section 12(1) in The Punjab School Education Board Act, 1969
(1)The [Chairman or in his absence the Vice- Chairman] [Substituted by Punjab Act No. 2 of 2018, dated 2.1.2018], may, at any time, and shall at the prescribed intervals or on receipt of a requisition signed by not less than one-third of the members and stating the business to be brought before the Board, call a meeting of the Board in the prescribed manner.
