Section 11(c) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(c)Quorum. - (i) At any meeting of the Board of Trustees, four Trustees two representing the Employees and the other representing the Board shall be a quorum. In absence of Chairman the members of the Board of Trustees present can elect a Chairman from amongst them for the meeting.(ii)All decisions of the Board of Trustees shall be taken by majority and in case of a tie the Chairman of the Board of Trustees shall have a casting decision to arrive at majority.(iii)The decision of the Board of Trustees shall be recorded in a minute book maintained for the purpose.(iv)Minutes of the meeting of Board of Trustees shall be recorded in a minute book and signed by the Chairman and all the Trustees attending meeting, the minute will also include any note of dissent expressed by a member of the Board of Trustees. The minutes shall be circulated to all the members by the Secretary of the Board of Trustees within 7 days of the date of meeting and confirmed in the next meeting.(v)In absence of the quorum a meeting shall be adjourned and may be held after half an hour, no quorum will be necessary for an adjourned meeting. But no agenda involving finance shall be discussed and decided in an adjourned meeting, it will be essential to decide such matter in a normal meeting of quorum as per Rule 11 (c) above.
