Section 6 in Puducherry Town and Country Planning Act, 1969
6. Meetings of the Board.
(1)The Board shall meet at such time and place as required and shall, subject to provisions of sub-sections (2) and (3), observe the procedure as may be prescribed in regard to the transaction of the business at such meetings.(2)The Chairman or in his absence the Vice-Chairman or in the absence of the Chairman and of the Vice-Chairman, any member chosen from among the members present shall preside at a meeting of the Board.(3)All questions at a meeting of the Board shall be decided by a majority of votes of the members present and voting and in the case of an equality of votes, the Chairman or the person presiding shall have and exercise a casting vote.(4)Minutes shall be kept of the names of the members present and of the proceedings at each meeting in a book to be kept for this purpose, which shall be signed at the next meeting by the person presiding at such meeting and shall be open for inspection by any member during office hours.
