- The rules for the conduct of business are as follows ;-(a)The date, time and place of meetings shall ordinarily be fixed by the President and the Secretary in consultation, but if any seven members express in writing a desire that a meeting shall be held at an early date to consider any particular item or items of business, a meeting shall be fixed within fifteen days of the receipt of the request.(b)A notice of each meeting with an agenda paper shall be circulated by the Secretary not later than the tenth day before the meeting. No business not on the agenda paper shall be considered except with the consent of two-third of the members present.(c)Six members shall form quorum. If the President is unable to attend, the members present shall elect a Chairman.(d)Should urgency require that any matter should be disposed of before the Board can next meet, the President may dispose of it, consulting the other members by correspondence if the time permits; but he shall report any such case at the next meeting of the Board.(G.O. no. 570-E.R., dated the 12th August, 1922.)
