Section 7(3) in The Punjab School Education Board Business Regulations
(3)Motions to be moved and seconded; debate of motion or amendment and voting:-(a)Every motion or amendment to a resolution must be seconded otherwise it shall drop.(b)Chairman will conduct the meeting in a manner considered by him to be appropriate under the rules.(c)All items on the agenda shall be decided by a majority of votes of the members present in the meeting.(d)A ruling given by the Chairman shall be final.(e)A motion or amendment may be withdrawn with the permission of the Chairman by any member who has given notice of such motion or amendment.(f)Any motion or amendment standing in the name of a member who is absent from the meeting may, with the permission of the Chairman be brought forward by any other member.(g)appointment of Committees -(a)A motion for the appointment of a committee on a subject under debate may be made by any member at any time and without previous notice.(b)A motion for the appointment of a committee must define the purpose for which the committee is to serve and the number of members to compose it. Amendments for enlarging or restricting the number may be made without previous notice. If the motion is carried the member moving shall name the persons whom he wishes to form the committee. Other names may also be proposed. The motion shall be put to vote and the requisite number appointed from those who obtained the largest number of votes. The Chairman shall nominate one of the members elected as Convenner of the Committee.(c)The proceedings of a committee appointed by the Board shall be presented to the Board at its next meeting subject to due notice unless the Board otherwise decides.(d)The Convener of the Committee shall furnish to the Secretary a copy of the report of every meeting of the committee together with a list of the members present.(e)The quorum of a committee shall not be less than one-third of the members constituting it.(f)No quorum shall be necessary at an adjourned meeting of a committee.(g)In all cases of election other than those specifically provided, the candidates shall be proposed and seconded. If no more candidates are nominated than there are vacancies to be filled, the Chairman shall declare those candidates to be elected. If the number of candidates exceeds the number of vacancies the voters shall state on the ballot paper the names of the candidates they desire to vote for upto the limit of the number of vacancies. The Chairman shall then appoint tellers to count of votes and declare the result of voting forthwith. The candidates getting highest votes up to the number the members to be appointed on the sub-committee shall be declared elected.(h)At all meetings of the Board or its committees every question shall be decided by a majority of the votes of the members present. In the case of votes being equally divided the Chairman or the Convener as the case may be, shall have a second or a casting vote.
