- The Board shall meet, and shall, from time to time, make such arrangements with respect to the place, day, hour, notice, management and adjournment of their meetings, as they may think fit, subject to the following provisions, namely :-(a)an ordinary meeting shall be held once at least in every month;(b)the Chairman may, whenever he thinks fit, and shall upon the written request of not less than two other Trustees, call a special meeting;(c)the Chairman shall attend every meeting of the Board unless absent on leave or prevented by sickness or other reasonable cause;(d)[ [one-third] [[Clause (d) substituted by W.B. Act 43 of 1983 which was previously as under :-'(d) no business shall be transacted at any meeting unless at least one-half of the existing number of the Trustees are present from the beginning to the end of the meeting.']] of the existing number of the Trustees shall make a quorum for transaction of business at any meeting:]Provided that no quorum shall be necessary for an adjourned meeting,(e)every meeting shall be presided over by the Chairman and in his absence by a Trustee chosen by the members present to preside over the meeting;(f)all questions shall be decided by a majority of votes of the Trustees present, the person presiding having a second or casting vote in all cases of equality of votes;(g)if a poll be demanded, the names of the Trustees voting, and the nature of their votes, shall be recorded by the person presiding;(h)minutes of the proceedings of each meeting (together with the names of the Trustees present) shall be recorded and such minutes shall be read and signed at the next meeting by the person presiding at such meeting and shall be open to inspection by any Trustee during office hours.
