Section 13 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
13. Office and meetings of the Board.
(1)The Board shall maintain its office at such place as the Board may decide.(2)At the meeting of the Board, the Chairman or in his absence one of the members for the purpose to be elected at the meeting shall preside.(3)No business shall be transacted at any meeting unless at least four members are present.(4)Every decision of the Board shall, except as expressly provided by this Act, by a majority of votes, and in case of equality of votes the person presiding shall have a second or casting vote.
