State Agricultural Credit Corporations Act, 1968
15. Meetings of Board and
committees.
- The Board or the
Executive Committee or any other committee shall meet at such times and places
and shall observe such rules of procedure in regard to the transaction of
business at its meetings as may be prescribed.
- Three directors
personally present at any meeting of the Board and two members personally
present at a meeting of a committee shall be the quorum for such meeting.
- If, for any
reason, the Chairman of the Board or of any committee is unable to attend any
meeting of the Board or the Committee, as the case may be, the members present
at the meeting shall elect one of them to preside at the meeting.
- If for any
reason a director nominated under clause (a), clause (b) or clause (c) of
section 9 is unable to attend any meeting of the Board or of any committee if
he is a member thereof, the Government or the Reserve Bank by which such
director was nominated may depute any other person to attend such meeting and
the person so deputed shall, for the purposes of the said meeting, be deemed to
be a director nominated under clause (a), clause (b) or clause (c), as the case
may be, of the said section 9 or a member of the committee concerned.
- All questions
which may come up before any meeting of the Board or a committee shall be
decided by a majority of votes of the members present, and in the event of an
equality of votes, the Chairman of the Board or of the Committee, as the case
may be, or in his absence the person presiding, shall have a second or casting
vote.
Back