- The Board shall meet and shall from time to time make such arrangements with respect to the day, time, notice, management-and adjournment of its meetings as it thinks fit, subject to the following provisions, namely:-(aa)[ The first meeting of the Board shall be called by the Chairman as soon as possible after its constitution under section 5,] [This clause was inserted by Gujarat 1 of 1973, section 14(1).](a)an ordinary meeting shall be held [once at least every month.] [These words were substituted for the words 'once atleast every fortnight, by Gujarat 1 of 1973, section 14(2).],(b)the Chairman may, whenever he thinks fit, call special meetings,(c)every meeting shall be presided over by the Chairman and in his absence, by any member chosen by the meeting to preside for the occasion,(d)all questions at any meeting shall be decided by a majority of the members present and in the case of equality of votes, the person presiding shall have and exercise a second or casting vote, and(e)the minutes of the proceedings of each meeting shall be recorded in a book to be provided for the purpose.
