Section 11 in The Jammu and Kashmir State Forest Corporation Act, 1978
11. Meetings.
(1)The Corporation shall meet at such times and places and shall observe such procedure in regard to the transaction of business in its meeting as may be determined by regulations.(2)In the absence of the Chairman and the Vice-Chairman any member elected by the members present from amongst themselves, shall preside at the meeting of the Corporation.(3)All questions at the meeting of the Corporation shall be decided by majority of votes of the members present and voting and in the case of equality of votes, the Chairman, the Vice-Chairman or in their absence the member presiding shall have a second or casting vote.(4)The Chairman may invite any person to attend a meeting of the corporation, for the purpose of assisting or advising it on any matter and the person so invited may take part in the discussions of the corporation, or its meeting but shall have no right to vote.
