Section 4 in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
4. Meetings.
(1)The meeting of the Board shall be held twice in a month. The Chairman may, however, call an extraordinary meeting of the Board at any time, if urgency arises or if at least two members put in a requisition for it in writing.(2)The Chairman, in his absence the Vice-Chairman and in absence of both, the seniormost member present, shall preside over the meeting of the Board.(3)The date and time of every meeting shall be fixed by the Secretary with the prior approval of the Chairman.(4)A notice of at least seven days shall be given by the Secretary to the members for the meeting :Provided that for an extraordinary meeting, a notice of not less than twenty-four hours shall be given.(5)The Secretary shall prepare the agenda of the meeting and get it approved by the Chairman and send it to every' member including Vice-Chairman along with the notice of the meeting:Provided that for an extraordinary meeting, the agenda may be given to the members present before the meeting begins.(6)The quorum for a meeting shall be one half of the total number of members for the time being :Provided that no quorum shall be necessary for a meeting adjourned for want of quorum.(7)The Chairman may, if he considers necessary or expedient so to do, postpone the consideration of any matter at any meeting of the Board.(8)The Chairman may, if he is of the opinion that a business to be transacted by the Board is urgent and the meeting of the Board cannot be conveniently called, invite the opinion of the members including Vice Chairman by circulation of the matter in the form of a proposal. If no opinion is received from a member within the time specified by the Chairman, such member shall be deemed to have agreed to the proposal.(9)(a)The decision in a meeting shall, as far as possible be unanimous. In case of any difference of opinion, the decision shall be taken by a majority of votes of the members present and voting and if no decision can be taken due to equality of votes, the Chairman or the Vice Chairman or the member presiding over the meeting shall have and exercise a casting vote.(b)The dissenting member may record his note of dissent which shall form part of proceedings of the meeting, but which shall not be sent to the State Government or to any other person or authority.
