Section 10 in The Rajasthan Public Trust Rules, 1962
10. Manner of conduct of business of the Board.
Meetings and procedure(i)The Board shall ordinarily hold its meetings at the headquarters of the Commissioner at such intervals as the Chairman directs or upon the written request of at least 2/3rd of the whole number of its members:Provided that there shall be held at least two meetings in a year at reasonable intervals.(ii)The date, time and place of each meeting of the Board shall be fixed by the Chairman and shall be communicated by the Secretary of the Board to the members at least three weeks, before the date so fixed.(iii)For every meeting the Secretary shall prepare an agenda under the instructions of the Chairman and circulate it to members before the commencement of the meeting.(iv)The Chairman may, at his discretion allow any question or discuss any time consistent with the Act and rules thereunder which he deems proper at the meeting without prior notice.(v)All relevant record and other necessary information connected with the matters under discussion in the agenda shall be supplied before the commencement of the meeting by the Commissioner.(vi)(a)In the cases which have been referred by the Assistant Commissioner to the Board under Sub-section (2) of Section 12, the Board shall directly communicate its decision to him.(b)In other matters, the Board may communicate its views to the State Government which may take action as it deems proper.(vii)Ordinarily the Chairman shall preside over the meetings of the Board but when he is unable to attend, the members of the Board present, shall elect one from amongst themselves to preside over such meetings of the Board.(viii)The Chairman shall sign all letters, memoranda and communications on behalf of the Board and dispose of day to day routine work and by a general or special order authorise in writing the Secretary to sign such communications as he deems proper.(ix)For the purpose of meeting of the Board one third of the whole number-of its members shall constitute the quorum. If there is no-quorum the meeting shall be postponed to some other date.(x)A members shall not take part in discussion and give his vote or express his views if the matter of dispute relates to the Trust in which he is personally concerned in one way or other.(xi)Every decision of the Board shall be taken by a majority of the members present and in case of equality of votes, the Chairman shall have a second vote.
