Section 2 in Functioning of the Board of Trustees Rules
2. [ [Rules 2, 3 and 4 substituted by G.O. Ms. No. 1244, C.T. & R.E., dated the 13th August 1979.]
(1)The Board of Trustees of a religious institution shall meet ordinarily once in a month and more often, if need be, for the transaction of the business of the religious institution. Meetings shall be convened by the Chairman of the Board of Trustees:Provided that not more than three months shall lapse between the date of one meeting of the Board of Trustees and that of the next.(2)In the case of religious institutions having an Executive Officer, meetings shall be convened by the Executive Officer on such dates as he may fix in consultation with the Chairman of the Board of Trustees:Provided that the Executive Officer shall himself fix the date for a meeting if the Chairman on a reference made to him in writing by the Executive Officer in that behalf, does not communicate his opinion to the Executive Officer within the time specified in such reference.(3)In the case of a religious institution which has no Executive Officer, the meeting shall be convened by the [Chairman of the Board of Trustees on such dates as he may fix].
