Section 32 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
32. Notice of meetings.
- At least Seven days notice of all meetings of the Board specifying the date, hour and place, shall be sent by the Executive Director with the approval of the Chief Executive Director or person authorised by him, to each member of the Board with the agenda of the meeting :(i)Provided that no business transacted at a meeting shall be deemed invalid on account of non-receipt of the notice in due time by a member :(ii)Provided that any urgent business though not included in the agenda accompanying the notice, may be brought up and considered with the consent of all the members present at the meeting-(a)The Board shall meet at least three times in a year;(b)A special meeting of the Board shall be convened at the directions of the Chairman or the Registrar or a person authorised by him or a requisition signed by one third of the members of the Board. Such meeting shall be held within three weeks from the date of the receipt of direction or requisition ;(c)Seven members of the Board shall constitute a quorum. If at the hour fixed for a meeting of the Board a quorum is not present, the Chairman shall if the meeting has been called at the requisition of the members, dissolve it, but in any other case it shall stand adjourned to a date not less than seven days and not more than fourteen days later, as may be decided by the Chairman and the business to be transacted at the adjourned meeting shall be the same as that proposed for the original meeting. At least three days notice of such an adjourned meeting specifying the date, hour and place, shall be sent to all members of the Board, provided that no business transacted at an adjourned meeting, shall be deemed invalid on account of nonreceipt of notice at all or in due time by a member Business may be transacted at an adjourned meeting by a majority of the members present and entitled to Vote ;(d)All questions before the Board shall be decided by a majority of votes. Each members shall have one vote. Should there be any quality of votes, the Chairman or the Vice-Chairman, if he presides or other presiding member shall have a casting vote. No member of the Board shall be present at a meeting of the Board when any matter in which he is personally interested, is being discussed. Voting shall, generally be show of hands, unless the Board decides otherwise ;(e)The Chairman, in his discretion, may admit any person not being a member to a meeting of the Board for the purpose of giving expert advice. He shall have no vote ;(f)The proceedings of all meetings of the Board and the names of those present shall be recorded in a proceedings Books. The minutes of the proceedings shall be signed by the Chairman of the meeting after being read to and confirmed by the members present in that meeting or the next meeting of the Board.
