(1)The office of the Board shall be at Nathdwara.(2)For the transaction of its business the Board shall meet at such intervals as may be prescribed at Nathdwara unless a majority of the members decide to meet at some other convenient place.(3)The quorum for a meeting of the Board shall be five.(4)[ Every meeting of the Board shall be presided over by the President, and in his absence by the Vice-President, and in the absence of both the President and the Vice-President, by a member to be chosen by the members present to preside for the occasion.] [Substituted by Rajasthan Act 18 of 1966.](5)Questions arising at a meeting of the Board shall be decided by a majority of the votes of the members present there and voting and, in every case of equality of votes, the President [Vice-President] [Inserted by Rajasthan Act 18 of 1966.] or the person presiding shall have and exercise a casting vote.
