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State of Madhya Pradesh - Section

Section 9 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

9. Meeting of General Council.

(1)The General Council shall meet at least once in a year and at least fifteen days notice shall be given for its meetings.
(2)The President shall preside over the meeting and in his absence the Vice-President shall preside over the meeting and in absence of both the President or Vice-President the members present shall elect a person from amongst themselves to preside over the meeting.
(3)One-third of the total number of members of the General Council shall form the quorum for a meeting.
(4)Each member shall have one vote and if there be equality of votes on any question to be determined by the General Council, the President or the person presiding over the meeting shall, in addition, have a casting vole.
(5)If urgent action by the General Council becomes necessary, the President may permit the business to be transacted by circulation of papers to the members of the General Council, and the action proposed to be taken shall not be unless agreed to by a majority of the members of the General Council and the action so taken shall be forthwith intimated to all the members of the General Council and the papers shall be placed before the next meeting of the General Council for confirmation.
(6)A report of (he working of the Institute during the previous year, together with a statement of receipts and expenditure, the balance sheet duly audited, and the financial estimate shall be presented by the Director to the General Council at its annual meeting.