Section 13 in Arunachal Pradesh Housing Board Act, 2014
13. Meetings of the Board.
(1)The Board shall meet at least once in three months to transact the business and a period of more than three months shall not lapse between two consecutive ordinary meetings of the Board.(2)For transacting urgent business, the Chairman may, whenever he thinks fit, call special meetings of the Board;(3)Business at the meeting of the Board shall be transacted in accordance with such regulations as the Board may make in that behalf subject to the following conditions namely:-(a)the quorum for every meeting shall be five of the number of members actually serving for the time being including the Chairman;(b)every meeting shall be presided over by the Chairman and in his absence, by any member selected by the members present at the meeting.(c)if any ordinary or special meeting of the Board there is no quorum, the person presiding over the meeting shall adjourn the meeting to any other day, not being later than seven days from the date of adjournment and no quorum shall be necessary for such adjourned meeting.(d)all questions at any meeting shall be decided by a majority of the members present and voting other than the person presiding who shall have and exercise a casting vote only in case of a tie ; and(e)the minutes of the proceedings of each meeting shall be recorded in a book to be provided for the purpose and a copy of such minutes shall be forwarded to the State Government in the department concerned.(f)all such ordinary or special meetings shall be attended by the members themselves personally and not be represented by their subordinate officers.
