Section 8 in The Hastinapur Town Development Board Act, 1954
8. Meetings of the Board.
(1)The Board shall meet at such times and places and shall, subject to the provisions of this section, observe such rules of procedure in regard to transaction of business at its meetings as may be prescribed :Provided that the Chairman may, whenever he thinks fit, and shall, upon the written request of not less than two members, call a special meeting.(2)The quorum necessary for the transaction of business at a meeting of the Board shall be three.(3)The Chairman or, in his absence, any member chosen by the members present from among themselves, shall preside at a meeting of the Board.(4)All questions at a meeting of the Board shall be decided by a majority of the votes of the members present and voting, and in the case of an equality of votes, the Chairman or, in his absence, the person presiding, shall have a second or casting vote.(5)Minutes of the proceedings of each meeting (together with the names of the members present) shall be recorded in a book to be provided for the purpose, and shall be signed by the person presiding at the next ensuing meeting, and shall thereafter be circulated to each member and shall, at all reasonable times, be open to inspection by any members, free of charge.
