Section 5(6) in The National Tiger Conservation Authority (Tiger Conservation Foundation) Guidelines, 2007
(6)The meetings of the Governing Body shall be held in the following manner, namely:--(i)the meetings of the Governing Body shall be held at least once in a year preferably in the first month of the financial year;(ii)every meeting of the Governing Body shall be called in writing by and under the signature of the Member-Secretary of the Governing Body through a prior notice of fifteen days containing a summary of the business to be transacted in such meeting;(iii)any inadvertent omission to give notice to, or the non-receipt of notice of any meeting by, any Member shall not invalidate the proceedings of the meeting;(iv)if the President is not present in the meeting of the Governing Body, the Vice-President shall preside over the meeting;(v)one-third of the Members of the Governing Body present shall form the quorum of the Governing Body provided that no quorum shall be necessary in respect of any adjourned meeting;(vi)all disputes in a meeting shall be determined by the division of vote;(vii)the Member who is unable to attend the Governing Body meeting may send his views on the agenda in writing and such expression of opinion shall be taken to be his vote on the matter concerned; and(viii)the minutes of the proceedings of the meeting shall be recorded and such minutes after approved and signed by the Member Secretary, Governing Body shall be the conclusive proof of the business transacted in the meeting.
