(1)The Board shall hold its meetings on such dates and at such time and place as it may determine, but shall meet at least once a month, at such time, date and place as determined by the Chairperson.(2)The Chairperson shall preside at all meetings of the Board.(3)The quorum for meetings of the Board shall be six members and at least two of such members shall be Government representatives.(4)The Chairperson may co-opt any person as an ad-visor at a meeting of the Board, except that a person so co-opted shall have no right to vote on any matter before the Board for decision.(5)Except as otherwise expressly provided by this Act, the Board shall determine the procedure for its meetings.(6)In case any member is directly or indirectly concerned or interested in any proposal, arrangement, subsidies, etc., he shall at the earliest possible opportunity disclose the nature of his concern/interest to the Board and refrain himself from the meeting of the Board, when such proposal is being considered and discussed.(7)The decision of the Board shall be those approved by the Chairperson of the Board.
