Section 20(4) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
(4)The meeting of the Board shall be conducted at such places as the Chairman may decide after giving a notice to all the members of the Board atleast one week in advance and atleast 2/3 of the members should present for the quorum for passing any resolution or granting or rejecting or revoking a certificate of recognition of any Home. Any resolution or decision has to be taken by majority of members present and voting. In case of equal votes on any issue, the Chairman shall have a casting vote and it shall decide the issue, r
