Prasar Bharati (Broadcasting Corporation of India) Act, 1990

8.Meetings of Board

1) The Board shall meet at such times and places and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at meetings) as may be provided by regulations: Provided that there shall not be less than six meetings every year but three months shall not intervene between one meeting and the next meeting.

2) A Member shall be deemed to have vacated his office if he absents himself for three consecutive meetings of the Board without the leave of the Chairman.

3) The Chairman shall preside at the meetings of the Board and if for any reason he is unable to attend any meeting, the Executive member and in the absence of both, any other Member elected by the Members present at such meeting, shall preside at the meeting.

4) All questions which come up before any meeting of the Board shall be decided by a majority of the votes of the Members present and voting and, in the event of an equality of votes, the Chairman, or in his absence, the person presiding, shall have and exercise a second or casting vote.

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