(1)The Board shall meet at such times and places, and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at meetings) as may be provided in the regulations:Provided that the Board shall meet at least once in every month.(2)The Chairman, or in his absence, the Vice-Chairman, and in the absence of both the Chairman and the Vice-Chairman, any person chosen by the members present from amongst themselves, shall preside at a meeting of the Board.(3)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 the case of any equality of votes, the person presiding shall have a second or casting vote.(4)The proceedings of the meetings of the Board shall be forwarded to the Government in the Department in charge of the minor ports within seven days of every meeting.
