Section 39 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
39. Meeting of the Board
. (1) The Board shall meet at least once in every three months at such time and place as may be specified in the notice of the meeting.(2)Notice of a meeting of the Board shall be given, in writing, to every member reasonably ahead of the time and date of the meeting :Provided that a special meeting shall be called by giving not less than clear seven days' notice in writing.(3)The Board shall cause minutes of all proceedings of every meeting to be kept in minute books with their pages consecutively numbered, and the minutes shall be dated and signed by the Chairman.(4)The minutes of a meeting shall give a correct summary of the proceedings and also contain the names of the members present in the meeting.(5)The minute books shall be kept at the head office of the Board and be open, during office hours, to the inspection of any member without charge.(6)It shall be the duty of the Secretary of the Board to maintain the minute books and circulate copies of proceedings to the members of the Board, the State Government and to such ether person as may be directed by the Board.(7)The Secretary of the Board or any other person authorised by the Board in this behalf, shall convene the meetings of the Board and fix the agenda with the approval of the Chairman of the Board.
