Section 7 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
7. Procedure to conduct business of Board. Sections 4(8) and 17.
(1)The Board may associate with itself any person whose association or advice it may deem fit to take for carrying into effect any or all of its functions. Such person may take part in the proceedings of the Board but shall have no power to vote.(2)The Board shall meet at least once in every three months at its headquarter or at such other place as the Chairman may direct, and the Chairman of the Board shall have power to convene meetings of the Board :Provided that, where a requisition signed by not less than four members for calling a meeting of the Board and stating the business to be transacted thereat is received by the Chairman of the Board, he shall convene such meeting in accordance with the procedure laid down in the regulations.(3)A copy of the proceedings of every meeting of the Board shall be sent to the Government, as soon as may be, after the meeting is held.(4)The Chairman of the Board and, in his absence, the Vice-Chairman of the Board, and in the absence of both, a person elected by members from amongst themselves, shall preside over a meeting of the Board.(5)All questions at a meeting of the Board shall be decided by the votes of the majority of the members present and voting :Provided that the Chairman of the Board or the Vice-Chairman of the Board or the person presiding over, as the case may be, shall, in addition to his vote as a member, have a second or casting vote.(6)Four members shall form a quorum at a meeting of the Board :Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.
