Section 14 in Board For Industrial And Financial Reconstruction Regulations, 1987
14. Meetings of the Board .-(1) The Board may meet at such times and places for conduct of its business, as it may think fit provided that in the absence of a decision of the Board to the contrary, the Chairman shall decide the time and place for the sittings of the Board.
(2)A minimum number of three members personally present at a meeting of the Board shall be the quorum for that meeting of the Board.(3)In the case of difference of opinion among the members of the Board, the opinion of the majority of the members present at the meeting shall prevail and orders of the Board shall be expressed in terms of the views of the majority. Any member dissenting from the majority view may record his reasons separately. If the members are evenly divided in their opinions, the Chairman shall have a second or casting vote.(4)The proceedings of each meeting of the Board shall be signed and dated by the Chairman, or in his absence, by the member presiding over the meeting as soon as may be, after the conclusion of the meeting and the proceedings so signed shall be conclusive evidence of the proceedings recorded therein.(5)[ The ][Chairman] [ Substituted by BIFR (Amendment) Regulation, 1994.][may, by general or special order, direct that any matter which is required to be considered by it may be disposed of by circulation, instead of at a meeting of the Board.] [Inserted by BIFR (Second Amendment) Regulation, 1993. ]Explanation .-This regulation shall not apply to a Bench, sitting as a Bench.
