6. [ Conduct of Business. [Substituted by Act No. 02 of 2007.]
- (a) Meeting of the Council shall be held on such dates as may be fixed by the Chairman. Every notice calling a meeting of the Council shall state the time & place where such meeting will be held and shall be served upon every member of the Council not less than fifteen days before the day appointed for the meeting provided that the Chairman may convenc a special meeting of the Council whenever the thinks fit or at the written request of one fourth of the members of the Council.(b)The Annual meeting of the Council shall be held every year generally in the month of (c) Other meeting of the Council shall be held as many times as may be required for the work but the intervening period between any two consecutive meetings shall not exceed three months.(d)One-third of the members shall constitute the quorum at any meeting of the Council. No quorum shall be necessary for a meeting adjourned for want of quorum and the members present may transact the business for which the meeting was called for.(e)The Council shall lay down the Rules of procedure to be followed in its meeting.(f)The Council may invite such person to attend its meeting who in its opinion is an expert in any field of education-Provided that the subject with which the expert is concerned is likely to be discussed in that meeting. Such invited person may participate in the deliberations of the Council, but he shall have no right to vote.(g)No member of the Council shall vote on any such subject in which his personal interest is involved or the subject is connected with such Institution of which he is a teacher or a member of the Governing Body.(h)All the issues in the meeting will be decided by majority vote. In the event of equality of votes, the Chairman shall have the right of casting vote.(i)Any note of dissent by any member shall be recorded in the minutes of the meeting.] [Substituted by Act No. 02 of 2007.]
