Section 9 in The Pepsu Townships Development Board Act, 1954
9. Meetings of the Board.
(1)The Board shall meet at such times and places and shall, subject to the provisions of this section observe such rules of procedure in regard to transaction of business at its meeting as may be prescribed :Provided that the Chairman may, whenever he thinks fit, and shall, upon the written request of not less than two members, call a special meeting.(2)The quorum necessary for the transaction of business at a meeting of the Board shall be three members :Provided that where the business to be transacted at any such meeting involves the preparation of any scheme under Chapter III, the quorum shall be four.(3)The Chairman or in his absence, any member chosen by the members present from among themselves, shall preside at a meeting of the Board.(4)All questions at any meeting of the Board shall be decided by a majority of the votes of the members present and voting, and in the case of an equality of votes, the Chairman or in his absence, the person presiding, shall have and exercise a second or casting vote.(5)Minutes of the proceedings of each meeting (together with the names of the members present) shall be recorded in a book to be provided for the purpose, and shall be signed by the person presiding at the next ensuing meeting, and the minutes shall be circulated to each member and shall, at all reasonable times, be open to inspection by any member during office hours free of charge.
