Section 13 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
13. Meetings of the Board.
(1)The Board shall meet at such times, at least once in a month, and at such places as the Chairman, may determine.(2)The Chairman or in his absence the Vice-Chairman, shall preside at a meeting of the Board. In the absence of both, the meeting shall be presided over by one of the members present as may be chosen by the meeting to be the Chairman for the meeting.(3)One-third of the total number of members of the Board shall be the quorum required to constitute a meeting of the Board.(4)Minutes shall be kept of the names of the Members present and of others who attend the meetings of the Board under the provisions of this Act, and of the proceedings of each meeting in a minute book to be kept for the purpose. The minutes shall be signed at the next ensuing meeting after confirmation at such meeting.(5)Subject as aforesaid, the Board may observe such rules of procedure in regard to the transaction of its business, or the business of any committee appointed by it as may be provided by the regulations made by the Board, with the previous sanction of the State Government.
