Section 15 in The Orissa Town Planning and Improvement Trust Act, 1956
15. Conduct of business-Meeting of Trust.
(1)The Trust shall meet and shall from time to time make such bye-laws with respect to the place, day hour, notice, management and adjournment of its meetings as it may think fit, subject to the following provisions, namely:(a)an ordinary meeting shall be held once at least in every month;(b)the Chairman may, whenever he thinks fit, and shall upon the written request of not less than three other Trustees call a special meeting;(c)the Chairman shall attend every meeting of the Trust unless absence on leave or prevented by sickness or other reasonable cause;(d)no business shall be transacted at any meeting unless there be present at that meeting a quorum of one-third of the number of Trustees at the commencement of the meeting:Provided that if at the time appointed for a meeting, or within half an hour thereafter a quorum is not present the meeting shall stand adjourned to some future day to be appointed by the Chairman or in his absence, by the Trustee chosen by the meeting to preside and three days' notice of each adjourned meeting shall be given. The Trustees present at such adjourned meeting shall form a quorum whatever their number may be :(e)every meeting shall be presided over by the Chairman and in his absence by a Trustee chosen by the meeting to preside for the occasion;(f)every matter coming before the Trust shall be decided by a majority of votes of the trustees present and voting at the meeting, and in all cases of equality of votes, the person presiding shall have and exercise a second or casting vote;(g)if a division be deemed on any question at a meeting, the name of the Trustees voting and the nature of their votes, shall be recorded by the person presiding;(h)minutes of the proceedings at each meeting (together with the names of the Trustees present shall be recorded in a book to be provided for the purpose and such minutes shall be read at the next ensuing meeting and signed by the person presiding at such meeting. The minutes book shall be opened to inspection by any Trustee during office hours.(2)No Trustee shall be entitled to object to the minutes of any meeting unless he was present at the meeting to which they relate.(3)The Trust may associate with itself in such manner and for such period as may be prescribed, any person or persons whose assistance or advice it may desire in carrying out the duties under this Act for any particular purpose.(4)The person or persons so associated under Sub-section (3) shall not be deemed to be members of the Trust and shall have no right to vote at any meeting thereof but they may take part in the discussion of the Trust relating to the purpose or purposes for which they were associated with Trust.
