Section 19 in Punjab Khadi and Village Industries Board Regulations, 1958
19.
The procedure to be followed by the Committees, for the conduct of its business shall be as follows :-(i)The Committee shall hold a meeting as and when necessary.(ii)The Secretary shall send notice of every meeting of each member of the Committee at least five clear days before the date fixed for the meeting together with a copy of the Ageand for such meeting.(iii)Any member desiring to move a resolution at a meeting shall send a copy of the same to the Secretary at least seven days in advance.(iv)Three members shall form quorum.(v)All matters coming before the Committee shall be decided by the majority of the members present and voting.(vi)In case of equality of votes, the Chairman or the person presiding shall have and exercise a second or casting vote.(vii)The various committees appointed by the Board shall submit to the Chairman of the Board, a copy of their recommendations, who shall arrange to place the same before the Board as soon as possible thereafter for the consideration of the Board.
