Section 5 in The Punjab State Council for Agricultural Education Act, 2017
5. Meetings and business of the Council.
(1)No business shall be transacted at the meeting of the Council unless fifty percent of the existing members of the Council are present:Provided that if a meeting of the Council is adjourned for want of a quorum then no quorum shall be necessary for the next meeting for the transaction of the same business.(2)No member shall take part in the discussion of, or exercise his vote on, any matter in which he has any personal or pecuniary interest.(3)The Council shall meet at such time and place and shall observe such procedure with regard to the transaction of its business at such meetings, as may be prescribed.(4)The Chairperson and in his absence, the Vice- Chairperson shall preside over the meeting of the Council and in the case of absence of the Vice-Chairperson, any member chosen by the members present in the meeting, shall preside over the meeting.(5)All matters in the meeting shall be decided by majority of votes of the members present and in case of equality of votes, the person presiding over such meeting shall have a casting vote.(6)The Council shall ordinarily meet once in a quarter but shall hold at least two meetings in a year.(7)The Council shall, in addition to meeting referred to in sub-section (6), hold a meeting to be known as annual meeting to consider its annual report, audited annual accounts and balance sheet on or before the 30th of September of the following year.(8)Every decision of the Council shall be taken by passing a resolution and shall be authenticated by the signatures of the Chairperson and in his absence, the Vice-Chairperson and in the case of absence of the Vice-Chairperson, by such other member as may be authorized by the Council in this behalf.(9)Every instrument on behalf of the Council shall be authenticated by the signature of the Member-Secretary or in the absence of Member-Secretary, or when it is considered necessary under any circumstances, the Council may, by an order in writing and by recording reasons thereof, authorize any member or officer of the Council to authenticate any instrument.(10)No act or proceedings of the Council shall be questioned or invalid merely on the ground of,-(a)any vacancy among its members or any defect in the constitution thereof ; or(b)any defect in the nomination of a member; or(c)any defect or irregularity in such act or proceedings not affecting the merits of the case.
