Section 4 in The Punjab School Education Board Business Regulations
4. Meetings.
(1)The meeting of the Board shall be held at least once a quarter in each year and shall be convened by the Chairman or in his absence by the Vice-Chairman, provided that if one-third of the members, jointly give a requisition, in writing, for a meeting stating the business to be brought before the Board, the Chairman or in his absence the Vice-Chariman shall convene such a meeting within a fortnight of the receipt of the requisition.(2)Meetings of the Board shall be held at the headquarters of the Board or such other place in the Punjab as the Chairman may decide.(3)Ordinarily not less than 15 days' notice shall be given of each meeting of the Board specifying the date, hour and place of the meeting, and such notice, shall be sent by registered post to every member at the address registered with the Board provided that in case of requisitioned meeting or emergency, the Chairman or the Vice-Chairman may convene a meeting at a shorter notice.(4)A notice convening a meeting of the Board shall be signed by the Secretary or in his absence by the Assistant Secretary or any other officer authorised by the Chairman to do so.(5)No business, other than that contained in the agenda paper shall be transacted at a meeting of the Board, except with the consent of the Chairman and the majority of the members present unless one clear week's notice has been given of the same in writing to the Chairman.(6)Any meeting may be adjourned from time to time to date and hour specified to conclude an unfinished business.(7)One-third of the total members shall form a quorum at a meeting of the Board; provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting for transacting the same business.(8)If a quorum is not present within half an hour after the time fixed for the meeting, the meeting shall be adjourned and the Secretary shall make a record of that fact.(9)If, in the course of the meeting, any member calls attention to the absence of a quorum, the Chairman shall adjourn the meeting.(10)No motion which has been negatived by the Board shall again be brought forward within six month from the date on which it was negatived except with the permission of the Chairman.(11)The Chairman, or in his absence the Vice-Chairman, shall preside at every meeting of the Board provided that if the Vice-Chairman is also absent, the members present at a meeting shall elect from amongst themselves a member to preside at that meeting.(12)All questions as to whether proper notice of a motion has been given shall be decided by the Chairman whose decision shall be final.
