Section 11 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
11. (a) Meetings.
- The Board of Trustees shall meet at such place and time as may be decided by the Chairman, Meeting of the Board of Trustees shall be held once in every quarter. Provided that if the Chairman is of opinion that a decision in any particular matter cannot be delayed till the next meeting of the Board, the matter may be circulated to the trustees for decision, and any decision by majority votes taken would have the same validity as that of a resolution passed in a meeting and shall be recorded in Minutes. Provided, however, that any decision so taken shall be placed before the Board of Trustees at the next meeting for confirmation.(b)Notice of Meeting. - Notice of not less than 15 days from the date of meeting containing the date, time and place of every ordinary meeting together with an agenda of business to be conducted at meeting shall be despatched by Registered Post or by special messenger to each Trustee Provided that when the Chairman calls a meeting for considering any matter which in his opinion is urgent, notice giving such reasonable time as he may consider necessary shall be deemed sufficient.(c)Quorum. - (i) At any meeting of the Board of Trustees, four Trustees two representing the Employees and the other representing the Board shall be a quorum. In absence of Chairman the members of the Board of Trustees present can elect a Chairman from amongst them for the meeting.(ii)All decisions of the Board of Trustees shall be taken by majority and in case of a tie the Chairman of the Board of Trustees shall have a casting decision to arrive at majority.(iii)The decision of the Board of Trustees shall be recorded in a minute book maintained for the purpose.(iv)Minutes of the meeting of Board of Trustees shall be recorded in a minute book and signed by the Chairman and all the Trustees attending meeting, the minute will also include any note of dissent expressed by a member of the Board of Trustees. The minutes shall be circulated to all the members by the Secretary of the Board of Trustees within 7 days of the date of meeting and confirmed in the next meeting.(v)In absence of the quorum a meeting shall be adjourned and may be held after half an hour, no quorum will be necessary for an adjourned meeting. But no agenda involving finance shall be discussed and decided in an adjourned meeting, it will be essential to decide such matter in a normal meeting of quorum as per Rule 11 (c) above.
