Section 9 in Rules Framed under the Madras Elementary Education Act, 1920
9. Attendance at these meetings shall be compulsory in the case of headmasters of schools and should the headmaster not be in a position to attend, he shall depute an Assistant to represent him with the permission of the Deputy Inspector.
No business shall be transacted at a meeting unless there be present at least one-third of the number of members then on the committee.
