Section 8 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
8. Meeting.
(1)The Board of Trustees shall meet at the headquarters office of the Board and at such time as may be fixed in this behalf by the Chairman of the Board of Trustees. He may, whenever he thinks fit, within fifteen days of the receipt of a requisition in writing from not less than four members of the Board of Trustees, call a meeting.(2)Notice of not less than seven days from the date of issue, containing the date, time and place of every ordinary meeting together with a list of business to be conducted there, shall be given to every Trustee :Provided that where the Chairman of the Board of Trustees calls a meeting for consideration of any matter which in his opinion of urgent nature, any shorter notice consider by him to be reasonable shall be deemed sufficient.(3)The Chairman of the Board of Trustees and in his absence one of the Housing Board of Trustees present shall preside at every meeting. In the absence of Housing Board Trustee, the Trustees present shall elect one of the members to preside over the meeting and the person so elected shall exercise all the powers of the Chairman of Quorum and disposal of business.
