Section 6 in Puducherry Hindu Religious Institutions Act, 1972
6. Meetings of the Board.
(1)The President of the Board may, as often as he considers necessary, and in any case at least once in three months, convene a meeting of the Board.(2)Every meeting of the Board shall be presided over by the President, or in his absence by the Vice-President, and in the absence of both the President and the Vice-President, any other member chosen by the other members present, shall preside over at such meetings.(3)When the office of the President of any Board is vacant or where such President is unable to perform the functions of his office by reason of illness or otherwise for a continuous period of more than one month, the Vice- President of such Board shall exercise the powers and perform the functions of the President during the period of such vacancy or absence, as the case may be.(4)All questions which come up before any meeting of a Board shall be decided by a majority of the trustees present and voting and in the event of an equality of votes, the President, or in his absence the person presiding, shall have and exercise a second or casting vote.(5)The rules of procedure and the conduct of business at the meetings of the Board, including quorum thereat, shall be such as may be prescribed.
