Section 11 in Punjab Regional and Town Planning and Development Act, 1995
11. Meeting of the Board.
(1)The Board shall meet at such times and places as the Chairman may determine and shall, subject to the provisions of sub-sections (2) and (3), observe such procedure in regard to the transaction of business at its meetings as may be laid down by it in the regulations.(2)All questions at a meeting of the Board shall be decided, by a majority of the votes of the members present and voting and in case of equality of votes, the person presiding shall have a second or casting vote.(3)Five members shall form quorum at a meeting of the Board:Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting for transacting the same business:Provided further that a notice of the adjourned meeting shall be sent to all the members of the Board.(4)Minutes of the names of the members present and of the proceedings at each meeting shall be kept in a book to be maintained for this purpose which shall be signed at the next ensuing meeting by the person presiding at such meeting.(5)A copy of the proceedings of every meeting of the Board shall be sent by the Member-Secretary of the Board to the State Government within fifteen days after the meeting is held.(6)No act done or proceedings taken under the Act by the Board shall be invalid merely on the ground of existence of any vacancy amongst its members, or by reason of defect or irregularity in its constitution or any irregularity in procedure not affecting the merits of the case.
