Section 13A in The Khadi And Village Industries Commission Rules, 1957
13A. [ Meetings of the Board. [Inserted by G.S.R. 445(E), dated 2nd April, 1962]
(1)Twelve members of the Board shall form a quorum for a meeting of the Board.(2)If at any meeting of the Board there is no quorum, the Chairman of any other person presiding at such meeting shall adjourn the meeting to another date, and the business at such an adjourned meeting maybe disposed of irrespective of the number of members attending at the adjourned meeting :Provided that the adjourned meeting is fixed for a date not less than 7 days later and that all the members are informed of the date, time and place of such adjourned meeting.](3)[ The Board shall meet atleast twice in a year] [Inserted by G.S.R. 820(E), dated 7th September, 1989]
