(1)The Board shall hold meetings at such time and places, and shall subject to the provisions of sub-sections (2), (3), (4) and [5] follow such procedure with regard to the transaction of business at its meetings as may be provided in the regulations.(2)The Board shall meet at least once in three months.(3)The Chairman and in his absence the Vice-Chairman, and in the absence of both the Chairman and Vice-Chairman, any person chosen by the members present from amongst themselves, shall preside at meetings of the Board.(4)All questions at a meeting of the Board shall be decided by a majority of the votes of the members present and voting and in the case of any equality of votes, the person presiding shall have a second or casting vote.(5)The quorum for the meeting shall be not less than fifty percent of the total strength of the Board members and no business shall be transacted at any meeting unless the members constituting the quorum are present throughout such meeting.(6)Proceedings of the meeting shall be forwarded to the Government.
