- The Board shall meet from time to time and shall make such arrangements with respect to the day, time, notice, management and adjournment of its meetings as it thinks fit, subject to the following provisions, namely: -(a)An ordinary meeting shall be held once at least every two months and five members shall form the quorum;(b)The Chairman may whenever he thinks fit, call special meetings;(c)[ every meeting shall be presided over by the Chairman and in his absence, the Vice-Chairman to preside over the meeting;] [Substituted by Assam Act No. 5 of 2018, dated 16.3.2018.](d)All questions at any meeting shall be decided by a majority of the votes of the members present and in case of equality of votes, the person presiding shall have the right to exercise a second or casting vote;(e)The minutes of the proceedings of each meeting shall be recorded in a book to be provided for the purpose.
