Section 3 in Orissa State Agricultural Marketing Board Regulations, 1991
3. (I) Meeting of the Board and conduct of business at such Meeting.
- (i) Subject to the provisions of the Act and Regulations made thereunder the Board shall meet for the transaction of its business at least once in every three months at such place and at such time as the Chairman may determine :Provided that in case of emergency the Chairman may call for the meeting of its members at any time and at any place within the State at short notice:Provided further that in absence of the Chairman, the Secretary of the Board on the requisitions from-the Government or from at least two-third of members of the Board may call for the meeting of members.(ii)Notice for the Meeting - Not less than 7 (seven) clear days notice in case of ordinary meeting and not less than three clear notice in case of emergent meeting shall be given to every member of the Board. Such notice shall specify the place, date and time of the meeting and the business to be transacted therein and in case of a meeting conveyed upon requisition the notice shall contain the reasons for calling such meeting. All such notices shall be issued to the Members, residing outside the Headquarters area, under-certificate of posting,(iii)Quorum of Meeting - (a) The quorum for the Board Meeting shall be five or 1/3rd of the total number of members whichever is less.(b)if within half an hour from the time appointed for the meeting a quorum is not present the Chairman of the meeting shall ordinarily adjourn to some other date in the next week at the same time but place but a meeting called on requisition shall not be adjourned but dissolved. No quorum shall be necessary at the adjourned meeting.(c)No business other than the business fixed for the original meeting shall be transacted at any such adjourned meeting.(iv)Every meeting of the Board shall be presided over by the Chairman, or in his absence by a member elected from among the members present in the Meeting.(v)The Chairman shall be entitled to speak and vote on all questions at the meeting.(vi)The member presiding over the meeting in absence of the Chairman shall, for that meeting or during the period in which the presided over it, have all the powers of the Chairman,(vii)All questions which may come up before the Board at any meeting, shall be decided by the vote of majority of members present at the meeting and in every case of equality of votes the Chairman of the meeting shall have a second or casting vote.(II)Minutes book to be kept - (a) A minute book shall be kept by the Secretary of the Board or any other officer authorised by him. The proceedings of every meeting shall be entered therein and be signed by the Secretary and the Chairman. The minute book shall be permanently preserved. It shall be open to inspection at all reasonable hours by the Chairman/Secretary/Director of Marketing or any other officer duly authorised by the Board.(b)The copies, of the proceeding of every meeting shall be circulated among all members of the Board, Chairman, Market Committees and concerned officers for their information and follow up action.Chapter - III
