Section 3 in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
3. Manner of calling meeting of Board.
(1)A meeting of the Board shall normally be held during office hours at the headquarters of the Board or at such other place in the State of Punjab as the Chairman may decide.(2)A notice of not less than ten clear days shall be given for each meeting of the Board specifying therein the date, hour and place of meeting and such notice shall be sent to every director at the address registered with the Board :Provided that on the receipt of a requisition signed by not less than three [Directors] [Substituted for word 'Members' vide Punjab Government Notification No. GSR 24/PA28/76/Section 71 Amendment dated 4.3.1983.] as provided in Section 16 of the Act or in an emergency, the Chairman may convene a meeting by giving not less than four clear days notice.(3)The notice convening a meeting of the Board shall be signed by the Secretary or in his absence by any other Officer authorised by Chairman in this behalf.(4)No business after than that contained in the agenda shall be transacted at a meeting of the Board, except with the consent of the Chairman and the majority of the directors present.(5)Any meeting may, with the consent of the majority of the directors present, be adjourned from time to time to a date and hour specified to conclude an unfinished business.(6)If the quorum is not present within [thirty minutes] [Substituted for words 'fifteen minutes' vide Punjab Government Notification No. GSR 24/PA28/76/Section 71 Amendment dated 4.3.1983.] after the appointed time for the meeting, the meeting shall be adjourned and the Secretary shall make a record of that fact.(7)[ If during the course of meeting, any director calls attention to the lack of quorum, the Chairman shall adjourn the meeting.(8)No motion or amendment, which was negatived by the Board, shall again be brought forward within six months from the date of negation except with the permission of the Chairman :Provided that no such motion shall be brought forward within three months from the date of negation.] [Substituted vide Punjab Government Notification No. GSR 24/PA28/76/Section 71 Amendment dated 4.3.1983.](9)No motion or amendment of which due notice has not been given may be moved at a meeting of the Board except with the permission of the Chairman.(10)The question whether a proper notice of motion has been given or not shall be decided by the Chairman whose decision shall be final.
