Section 48 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
48. Meetings of Board.
(1)The Board shall hold its annual meeting in November or December at a place and time decided at the last such meeting and if no such place and time are fixed or they are found inconvenient by the President at such other place or time as the President may decide :Provided that, the first meeting of the Board after its constitution shall be held within two months from the date of its constitution at such place and time as the President may decide.(2)The Board may hold such other meetings at such places and times for disposal of any urgent matter as the President may decide.(3)Every meeting of (he Board shall be presided over by the President and his absence by such one of the Members present as may be chosen by the meeting to be the chairman for the occasion.(4)[ No business shall be transacted at any meeting of the Board unless at least three members thereof are present from the beginning to the end of such meeting :Provided that, no quorum shall be necessary for the transaction of business at any adjourned meeting :Provided further that, no business which was not on the agenda of the original meeting shall be brought before such adjourned meeting.] [Added by G. N. of 15.4.1968.]
