Section 16 in The Bombay Secondary School Certificate Examination Act, 1948
16. Meeting of Board.
- [The Board shall meet not less than two times a year, but six months shall not intervene between two successive meetings.] [These words were substituted for the words 'the Board shall meet not les than once every three months' by Bombay 56 of 1953, section 35.] The Chairman may at any time, and shall, upon the written request of not less than one-third of the members of the Board other than the ex-officio members and for a date not more than twenty-one days after the presentation of such request, call a special meeting of the Board.
