Section 2 in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(a)"Act" means the Punjab Water Supply and Sewerage Board Act, 1976;(b)"Agenda" means the items of business proposed to be transacted at a meeting;(c)"amendment" means an alteration or modification in the terms of a motion or a resolution;(d)"Minutes" means the record, in a summary form, covering the proceedings at a meeting of the Board;(e)"motion" means a proposal moved at a meeting or circulated amongst the directors and includes a resolution;(f)"quorum" means the minimum number of directors whose presence is essential for the proper or valid transaction of business at meeting;(g)"Secretary" means the Secretary of the Board.
