- The powers vested by this Act in the Board in general meeting shall not be exercised except by the Board at a meeting at which thirty-one or more members are present.[60. Chairman at meetings of the Board. - The President shall be the Chairman at the meeting of the Board and of the Executive Committee, and if the President is absent, the Senior Vice-President shall be Chairman. If the President and the Senior Vice-President are both absent, the Junior Vice-President shall be Chairman, and if neither the President nor any Vice-President is present, the members present shall elect one of themselves to be Chairman for the purposes of the meeting] [Substituted by Punjab Act 53 of 1953, Section 7.].
