Section 17 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
17. Meetings of the school committee.
(1)The school committee 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 transaction of business at its meetings (including the quorum at meetings) as may be prescribed:Provided that the school committee shall meet at least once in every three months.(2)The president of the school committee or, in his absence, any member chosen by the members present, shall preside at a meeting of the school committee.(3)All questions at any meeting of the school committee shall be decided by a majority of the vote of the members present and voting and in the case of an equality of votes, the president or, in his absence, the member presiding, shall have and exercise a second or casting vote.
