Section 11 in The West Bengal Khadi And Village Industries Board Act, 1959
11. Meetings of the Board.
(1)The Board shall meet at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to the transaction of business at its meetings as may be provided by regulations made by the Board under this Act :Provided that the Board shall meet [once in every two months] [Words substituted for the words 'at least once in every three months' by W.B. Act 35 of 1983.].(2)The Chairman, or, in his absence, any member chosen by the members present from amongst themselves shall preside at a meeting of the Board.(3)All questions at a meeting of the Board shall be decided by a majority of the votes of the members present and in the case of equality of votes, the Chairman, or, in his absence, the person presiding, shall have a second or casting vote.
