Section 10 in Telangana Intermediate Education Act, 1971
10. Meetings of the Board.
(1)The Board shall, for the disposal of its business, meet as often as necessary but not less than twice in each academic year.(2)Every meeting of the Board, including a meeting at the requisition of members of more than one-half of the total strength of the Board, shall be convened in such manner and at such time and place and by such authority as may be provided in the regulations.(3)Every meeting of the Board shall be presided over by the Chairman, in his absence by the Vice-Chairman, and in the absence of both the Chairman and Vice-Chairman, by a member chosen therefor by the members present at the meeting.(4)All questions at any meeting of the Board shall be decided by a majority of the members present and voting at the meeting and in the case of equality of votes, the person presiding shall have and exercise a second or casting vote.(5)One-third of the total strength of the Board existing at the time of a meeting of the Board, shall form the quorum for that meeting.Explanation. - For the purpose of this sub-section, fractions exceeding one-half be counted as one and other fractions shall be disregarded.(6)The Board shall observe such rules of procedure in regard to the transaction of business at its meetings as may be laid down by the regulations.
