Section 31(5) in Gujarat Elementary Education Rules, 2010
(5)The procedure for transaction of Business of the Council shall be as under.(a)The Council shall meet regularly at such times as the Chairperson thinks fit but three months shall not intervene between its last and the next meeting.(b)The meeting of the Council shall be presided by the Chairperson. If for any reason the Chairperson is unable to attend the meeting of the Council, he may nominate a member of the Council to preside over such meeting. Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.
