Section 33 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
33.
The Board may meet as often as it may consider necessary for transaction of the business, but it shall meet at least fix once in a month. The dale of the next meeting shall be fixed in the monthly meeting itself. The Managing Director will issue ten days notice shall ordinarily be necessary. In emergent cases five days notice may be given.The quorum of at least seven members of the Board shall be necessary for the disposal of any business.Meeting of the Board of Directors shall be convened by the Managing Director, at the instance of the Chairman whenever necessary, or on the written request of at least five Directors or whenever requisitioned by the Registrar.No member shall participate in any discussion or vote in any matter in which he has a personal interest.
