Section 12 in The Bihar Khadi and Village Industries Act, 1956
12. Conduct of business of the Board.
(1)The Board shall have an office at Patna or at such other place as the State Government may, in consultation with the Board, by notification, determine and shall meet at such time and place; and every meeting of the Board shall be summoned in such manner, as may be determined by Regulations made by the Board:Provided that the President may, whenever he thinks fit, can call special meetings.(2)Every meeting shall be presided over by the President, and in his absence the members present shall elect one of their member to preside at the meeting.(3)All question at any meeting shall be decided by a majority of the members present and voting and, in case of an equality of votes, the person presiding shall have and exercise a second or casting vote.(4)The minutes of the proceedings of every meeting shall be recorded in a book to be provided for the purpose.(5)A copy of the minutes of the proceedings of every meeting shall be forthwith forwarded to the State Government or to such authority as the State Government may direct.
