The Road Transport Corporations Act, 1950

11. Meetings of Boards.

1. A 3[Board] shall meet at such times and places and shall, subject to the provisions of sub-sections (2)and (3) observe such rules of procedure in regard to transaction of business at its meetings as may be provided by regulations made under this Act:

Provided that the 3[Board] shall meet at least once in every three months.

2. The person to preside at a meeting of a 3[Board] shall be the Chairman thereof, or in his absence from any meeting, the Vice - Chairman, if any, or in the absence of both the Chairman and the Vice -Chairman, 3[such Director as may be chosen by the Directors present] from among themselves to preside.
3. All questions at a meeting of a 3[Board] shall be decided by a majority of votes of the members present, and in the case of equality of votes, the Chairman or, in his absence, any other person presiding shall have a second or casting vote.

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