Section 13 in Travancore-Cochin Hindu Religious Institutions Act, 1950
13.
(1)The Board shall have an office in Trivandrum for the transaction of business to which all communications and notices to the Board may be addressed.(2)The meetings of the Board shall be presided over by the President and if he is not present, by a member authorised by him to preside.(3)No business shall be transacted at any meeting unless two members are present.(4)In case of difference of opinion among the members the question before the Board shall be decided by a majority of votes; and where the votes are equally divided; the President or the person presiding shall have a second or casting vote.
