- 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 every two months;(b)the Chairman may, whenever he thinks fit, call for special meetings;(c)the quorum for every meeting shall be [seven] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.](cc)[ if any member being the Secretary to Government is unable to attend any meeting of the Board, he may under intimation to the Chairman, authorise any officer not below the rank of a Deputy Secretary in writing, to do so;] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.](d)every meeting shall be presided over by the Chairman and in his absence, by any m ember chosen by the members present at the meeting to preside for the occasion;(e)all questions at any meeting shall be decided by a majority of the members present and voting and in case of equality of votes the person presiding shall have and exercise a second or casting vote;(f)the minutes of the proceedings of each meeting shall be recorded in a book to be provided for the purpose.
