Section 16 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
16. Meetings of Boards.
(1)The State Board and each Divisional Board shall meet not less than twice in every year, and six months shall not intervene between two successive meetings.(2)The Chairman of the State Board or a Divisional Board may at any time, and shall upon the written request of not less than one-third of the total number of members of the Board (excluding the ex-officio members) call a special meeting of the Board on a date not later than twenty-one days after the receipt of such request by the Chairman.
