Section 10 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
10. Meeting of the Board.
(1)The Board shall meet at least once in three months to transact its business.(2)Six members of the Board including at least four official members and two non-official members shall form the quorum for a meeting of the Board.(3)The Chairman or in his absence the Vice-Chairman, or in the absence of the Chairman and the Vice-Chairman, a member of the Board to be elected from among the members present at the meeting shall preside over the meeting of the Board.(4)Any matter coming up before a meeting of the Board shall be decided by a majority of the members of the Board present and voting at the meeting and in the case of equality of votes, the Chairman or the Vice-Chairman or the member of the Board who presides over the meeting, shall have right for a casting vote.
