- The Board shall meet and shall from time to time make such bye-laws with respect to the day, time, place, notice, management and adjournment of its meetings as it thinks fit, subject to the following provisions, namely:-(a)an ordinary meeting shall be held once at least [once in three months] [Substituted by Haryana Act No. 8 of 1973.];(b)the Chairman may, whenever he thinks fit, call special meetings;(c)Every meeting shall be presided over by the Chairman and in his absence by any member chosen by the members present at the meeting for the occasion;(d)the quorum for every meeting shall be [one-third] [Substituted by Haryana Act No. 8 of 1973.] of the number of members actually serving for the time being;(e)all questions at any meeting shall be decided by a majority of the members present and voting and in the case of equality of votes, the person presiding shall in addition to his vote as a member, have second or casting vote; and(f)the minutes of the proceedings of each meeting shall be recorded in a book to be provided for the purpose and a copy of such minutes shall be forwarded to the State Government in the department concerned.
