Section 5 in Statutes of the Homoeopathy University, Jaipur, 2011
5. Meetings of the Board of Management.
(1)The meetings of the Board shall be held on the University premises unless the President otherwise directs.(2)Such proposals and amendments only as are connected with University and are in accordance with the Act shall be entertained and debated in the Board of Management.(3)Registrar shall be the Member Secretary of Board of Management without a right to vote.(4)The Registrar shall, not less than 15 days prior to each ordinary meeting of the Board of Management, issue to each member a notice of the time and the place of the meeting together with the agenda paper. In the case of a special meeting, the Registrar shall give such prior notice of the time and the place of the meeting as the circumstances in each case may permit. Minutes of meeting should be prepared and sent to all the members of Board after approval with Chairperson and President.(5)Notice of a motion or resolution to be included in the supplementary agenda of an ordinary meeting of the Board of Management must be received by the Registrar not less than 7 clear days before the date of the meeting.(6)Amendments to motions on the agenda and new proposals can be moved at an ordinary meeting with the permission of the Chairman.(7)The Chairman at any meeting may, at his discretion, adopt the procedure prescribed for discussion of matters at meetings of the Board of Management, in so far as he thinks fit. All decisions taken in the meeting shall be recorded.(8)Any member of an authority or body of the University may make any recommendation or proposal to the Board of Management. It will be included in the agenda at the discretion of the President.(9)At all the meeting of the Board, the Chairman shall have a casting vote.(10)Quorum of meeting shall not be complete if one third of members are not present.
