Section 13 in Powerloom Registration Funds Rules, 1992
13. Meetings.
(a)The Board shall meet, as often as it may deem necessary, but shall meet at least once in three months.(b)The quorum for the meetings of the Board shall be three out of its five members.(c)The Chairman of the Board shall preside over the meetings of the Board and, in the absence of the Chairman, the person elected from among the members present shall preside over and conduct the proceeding.(d)Minutes of the proceedings of all the meeting of the Board shall be maintained in books kept for that purpose with their pages consecutively numbered by the Member-Secretary. The minutes of the Board shall be signed by the person who presides over the meeting or any other member duly authorised by the Board in this behalf.
