Section 5 in The Bihar State Aid to Industries Rules, 1959
5. Conduct of proceedings of the Board of Industries.
- The Board, shall meet and make, from time to time, such arrangements with respect to the place, day, hour, notice,management and adjournment of its meeting and generally with respect to the transaction of business at such meeting as it may think fit, subject to the following conditions:(1)(a)The Chairman may, whenever he thinks fit, and shall upon the written request of not less than five members, call a special meeting of the Board.(b)At least ten days' notice of all meetings shall be given to every member provided that an accidental failure of service of notice on any member shall not invalidate the proceedings of any meeting.(2)The notice shall set forth clearly and fully the business to be transacted at the meeting and no business other than that so set forth shall be transacted except with the permission of the Chairman of the meeting.(3)One-third of the total number of members of the Board shall form the quorum and if at any meeting of the Board there is no such quorum, the Chairman of the meeting or in his absence, such member as shall be elected to preside, shall adjourn the meeting until such other day or time as he thinks fit. At such adjourned meeting any number of members present not being less than three exclusive of the Chairman of the meeting shall form a quorum.(4)Every meeting shall be presided over by the Chairman, if present, and during his absence by one of the members present as may be elected by the other members.(5)All questions in the meeting shall be decided by a majority of votes of the members present, the Chairman of the meeting having the second or casting vote in all cases of equality of votes.(6)Minutes shall be kept of the proceedings at each meeting a book to be provided for the purpose which shall be signed as soon as practicable by the Chairman of such meeting.(7)If there is no sufficient business for holding a meeting, the Chairman of the meeting may in his discretion circulate any matter for the opinion of the members. The majority opinion thus ascertained shall be deemed to be the decision of the Board.
