Section 12 in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
12. Meetings.
(1)The Board shall meet at such times and places and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at meetings) as may be provided by regulations made by the Corporation under this Act.(2)The Chairman or if for any reason he is unable to attend a meeting any other director elected by the directors present at the meeting from among themselves shall preside at the meeting.(3)All questions which come up before any meeting of the Board shall be decided by a majority of the votes of directors present and voting, and, in the event of an equality of votes, the Chairman, or in his absence, the person, presiding, shall have and exercise a second or casting vote.
