Section 23 in Birsa Munda Tribal University Act, 2017
23. Meetings of Board.
(1)The Board shall meet on a date to be fixed by the Chancellor at least twice during a calendar year generally. The annual meeting of the Board shall be specially fixed under the directions of the Chancellor during a financial year.(2)The Chancellor may, whenever he thinks lit and necessary, call a meeting for a special reason.(3)The quorum shall not be less than one-third of the total number of members of the Board (any fraction contained in that one-third being rounded off as one).(4)A written notice of every meeting together with agenda shall be circulated by the Registrar to the members of the Board at least not less than fifteen clear days invariably before the date of the meeting. The Vice-Chancellor may permit inclusion of any item in the agenda for which due notice could not be given in the meeting.(5)The Chairperson, if present, shall preside over the meetings of the Board and in his absence, the Vice-Chairperson shall preside.(6)The ruling of the Chairperson about any question of procedure shall be final.(7)In case of difference of opinions amongst the members, the opinion of the Chairperson shall prevail.(8)Each member of the Board, including the Chairperson shall have one vote and if there shall be a tie, viz. a deadlock, equality of votes on any question to be determined by the Board, the Chairperson of the Board shall have a casting vote.(9)The minutes of the proceedings of a meeting of the Board shall be drawn up by the Registrar with the approval of the Chairperson of the Board and circulated invariably within twenty days to all the members of the Board. The minutes, along with amendments, if any, shall be placed for confirmation at the next meeting of the Board. After the minutes are confirmed and signed by the Chairperson of the Board, they shall be recorded in the minute book which shall be kept open for inspection by the members of the Board.(10)(i)Whenever, in accordance with the Statutes, any person is to hold an office or be a member of an authority of the University by rotation according to seniority, such seniority shall be determined according to the length of continuous service of such person in grade and in accordance with such other principles as the Board may from time-to-time, prescribe.(ii)It shall be the duly of the Registrar to prepare and maintain in respect of each class of members to whom the provisions of relevant Statutes apply, a complete and up-to-date seniority list, in accordance with the provisions of clause (i).(iii)If two or more persons have equal length of continuous service in a particular grade or the relative seniority of any person or persons is otherwise in doubt, the Registrar may, on his own motion or shall, at the request of any such person, submit the matter to the Board whose decision thereon shall be final.
