Section 16 in Punjab Water Supply and Sewerage Board Act, 1976
16. Meeting of Board.
(1)The Chairman may, at any time, and shall at least once in two months or on receipt of a requisition signed by not less than three members and stating the business to be brought before the Board, call a meeting of the Board in the prescribed manner.(2)The Chairman and in his absence the Vice Chairman shall preside at such meeting of the Board.(3)All questions at a meeting of the Board shall be decided by the votes of the majority of the members present and voting and in case of equality of votes the person presiding shall have a second or casting vote.(4)Three members shall form a quorum at a meting of the Board :Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting for transaction the same business :Provided further that a notice of the adjourned meeting shall be sent to all the members of the Board in the manner prescribed.(5)A copy of the proceedings of every meeting of the Board shall be sent by the Managing Member to the Government and to all the members of the Board within three days after the meeting is held.(6)No act done or proceeding taken under this Act by the Board shall be invalid merely on the ground of existence of any vacancy amongst members, or by reasons of defect or irregularity in its constitution or any irregularity in procedure not affecting the merits of the case.Explanation. - The expression "member" used in this section shall include an Associate Member.
