Section 5 in The All India Council For Technical Education Act, 1987
5. Meetings of the Council .-(1) The Council shall meet at such time and places, and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at such meetings) as may be provided by regulations:
Provided that the Council shall meet at least once every year.(2)The Chairman and in his absence the Vice-Chairman shall preside at the meetings of the Council.(3)If for any reason the Chairman or the Vice-Chairman is unable to attend any meeting of the Council any other member chosen by the members present at the meeting shall preside at the meeting.(4)All questions which come up before any meeting of the Council shall be decided by a majority of the votes of the members present and voting, and, in the event of an equality of votes, the Chairman, or in his absence, the person presiding, shall have been exercise a second or casting vote.
