Section 15 in Tripura Board of Secondary Education Act, 1973
15. Meetings, Quorum and Voting.
(1)The Board shall meet not less than thrice a year, but four months shall not intervene between two successive meetings.(2)The [President] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] may at any time, and shall, upon the requisition by not less than one-third of the members of the Board and on a date not more than twenty one days from the date of the receipt of such requisition, call a special meeting of the Board.(3)[Not less ten] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] days notice shall be given for ordinary meetings of the Board and [not less than seven] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] days notice for a special meeting or a requisition meeting.(4)The quorum or very meeting of the Board shall be eight or onethird of the total number of the members of the Board, whichever is less.(5)No member of the Board shall vote on a matter in which he is interested, whether directly or indirectly.(6)In all the meetings of the Board votes of the majority members present shall prevail.(7)The President, Vice-President or any member presiding over the meeting of the Board shall decide any question arising under sub-sections (5) and his decision shall final.CHAPTER - VIII Regulations
