Section 11 in Bihar Unorganized Workers Social Security Rules, 2015
11. Meeting.
(1)The Board shall meet at such place and at such time as may be ensured by the chairperson and it shall meet at least once in four month.(2)The chairperson shall preside over every meeting of the Board in which he is present and in his absence to preside over such a meeting he may direct the name to any member of the board. In the absence of such direction of name by the chairperson, the member of the board present in such meeting may elect from amongst themselves a member to preside over the meeting.(3)Ordinarily, two weeks prior notice and agenda will be given to the members of the Board before proposed meeting.(4)No business except the business which is included in the list of business for a meeting of the Board shall be considered at the meeting without the permission of the chairperson.(5)The Chairperson may at any time call a special meeting of the Board in case of urgency, after informing the members in advance about the subject matter of discussion and the reasons of urgency.
