Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 10 in The Punjab Bhudan Yagna Act, 1955

10. Conduct of business.

- The Board shall meet and shall, from time to time, make such arrangements with respect to the day, time, notice, management and adjournment of its meetings as it thinks fit, subject to the following provisions, namely :-
(a)the Chairman may, whenever he thinks fit, call special meetings;
(b)every meeting shall be presided over by the Chairman and, in his absence, by any member chosen by the meeting to preside for the occasion;
(c)all questions at any meeting shall be decided by majority of the members present and, in case of equality of votes, the person presiding shall have and exercise a second or casting vote; and
(d)the minutes of the proceedings of each meeting shall be recorded in a book to be provided for the purpose.