Section 11 in The Rajasthan Homoeopathic Medicine Rules, 1971
11. Meetings of the Board.
(1)The meeting of the Board shall be called within one month of the assumption of office by the Chairman. The agenda for this meeting shall be prepared by the Registrar and notices shall be issued by him after approval of the Chairman.(2)The notice of the meetings with agenda will be sent through peon book to all local members and under postal certificate to the members residing outside Jaipur.(3)The Registrar, with the approval of the Chairman shall call a meeting of the Board, atleast once in 120 days by issue of a notice to all members atleast 7 days earlier to the date of meeting.(4)The meeting of the Board may also be called by the Chairman on the written requisition signed by atleast seven members of the Board. Such meeting shall be convened by the Registrar within one month of the receipt of the written requisition.(5)An emergency meeting of the Board can be called by the Chairman through Registrar to deal with urgent matters on 3 days notice and the notice of such emergency meeting shall be sent, to all local members under peon book and to outside members by telegram without the agenda.(6)The meeting of the Board shall be presided by the Chairman, or in his absence by the Vice-Chairman or in their absence by a member present in the meeting so elected by the members present to preside that particular meeting.(7)The meeting or hearing as the case may be, will start punctually in time if the quorum is present. If the quorum is not present within half an hour of the appointed time, the Chairman shall postpone the meeting till the same hour on the adjourned meeting postponed for want of quorum and in such a meeting the business will be transacted without any consideration of any deficiency in the number of members present, as provided in section 20(2) para 2 of the Act.(8)The Registrar shall have the minutes and proceedings recorded through a steno-typist or any other method convenient to him and shall see that the entire minutes and proceedings are correctly recorded and then place it before the Chairman for his approval. The minutes having been thus approved by the Chairman will be placed in a file and will be placed in the next meeting of the Board to be read out and passed as correct by the members of a majority of them present at the meeting.(9)The Registrar shall be authorised to implement the decision of the Board.The minute book of the proceedings of the meeting and all other such record shall be kept in the custody of the Registrar.
