Section 11 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
11. Meeting of Committee and rules of procedure.—
(1)For the transaction of its business, the Committee shall meet at such intervals as it may determine, from time to time, so however, that not more than thirty days shall elapse between the two meetings.(2)The quorum for the meeting of the Committee shall be eight.(3)Every meeting of the Committee shall be presided over by the Chairman and in his absence by the Vice-Chairman and in their absence, by a member elected for the purpose by the members present.(4)All questions arising at the meeting of the Committee shall be determined by the majority of the votes of the members present. In the case of equality of votes, the Chairman or the person presiding, as the case may be, shall have a right to exercise a casting vote.(5)The Executive Officer appointed under section 13 shall be the Secretary of the Committee and shall be responsible for the maintenance of the minutes of the proceedings of every meeting duly countersigned by the Chairman or any other member presiding at the meeting.(6)Consistent with the provisions of this Act and the rules made thereunder, the Committee shall make regulations for regulating its procedure and the conduct of its business.
