Section 10 in The Punjab Khadi and Village Industries Board Act, 1955
10. Meetings of the Board.
- The Board shall from time to time make such arrangements with respect to the date, time, place, notice, management and adjournments of its meetings as may be determined by regulations made, by the Board subject to the following provisions, viz :-(a)Ordinary meeting shall be held once at least in every three months.(b)The Chairman may, whenever he thinks fit, call special meetings.(c)The proceedings of the meetings of the Board shall be forwarded to Government, in the department concerned.
