Section 14 in Bihar Biological Diversity Rules, 2017
14. Meetings of the Board.
(1)The Board shall meet at least four times in a year normally after a period of three months at the head quarters of the Board or at such places as may be decided by the Chairperson.(2)The Chairperson shall, upon a written request from not less than five members of the Board or upon a direction of the State Government, call a special meeting of the Board.(3)The members shall be given at least fifteen days notice for holding an ordinary meeting and at least three days notice for holding a special meeting specifying the purpose, the time and the place at which such meeting is to be held.(4)Every meeting shall be presided over by the Chairperson and in his absence, by a presiding officer elected by the members present in the meeting.(5)The decision of the Board at a meeting shall, if necessary, be taken by a simple majority of the members present and voting and the Chairperson or in his absence, the member presiding shall have a second or casting vote.(6)Each Member shall have one vote.(7)The quorum at every meeting of the Board shall be present with the Presence of five members including the chairperson or the presiding member.(8)No member shall be eligible to bring forward any matter for the consideration in the meeting of which he has not given ten days' notice unless the Chairperson in his discretion permits him to do so.(9)Notice of the meeting may be given to the members by delivering the same by message or sending it by registered post or email to his last known place of residence or business or in such other manner as the Secretary of the Board may, in the circumstances of the case, think fit.(10)In addition, the Board may evolve such other procedure for the transaction of business as it may deem fit and proper.
