Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION (BOARD MEETING) (FIRST AMENDMENT) REGULATIONS, 1992 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION (BOARD MEETING) (FIRST AMENDMENT) REGULATIONS, 1992 In exercise of the powers conferred by Section 54 of the Gujarat Industrial Development Act, 1962 (Guj XXIII of 1962) read with sub-section (1) of Section 7 thereof. The Gujarat Industrial Development Corporation with the previous approval of the Government of Gujarat hereby makes the following regulations further to amend the regulations regarding the procedure to be followed in regard to the transaction of business of the meeting of the Corporation namely. 1. . :- (1) These regulations may be called the Gujarat Industrial Development Corporation (Board Meeting) (First Amendment) Regulations, 1992. (2) In the Gujarat Industrial Development Corporation (Board Meeting) Regulations, 1964 (hereinafter referred to as the said regulations) for the present regulations, the following shall be substituted. namely: "Time and place of the meetings of the Corporation and the procedure to be followed in regard to the transactions of business at such meetings" 2. . :- The Secretary shall in consultation with the approval of the Chairman, from time to time, make such arrangements with respect of the day, time, place and notice of the meetings of the Corporation as is thought proper and necessary subject to the following provisions namely: (a) the corporation at the previous meeting can fix the day and time of the next meeting: (b) an ordinary meeting may be held at least once in a month; (c) the Secretary may at the instance of the Chairman or with the approval of the Chairman or on requisition by three members, call special meetings: (d) every meeting shall be presided over by the Chairman or in his absence by the Vice Chairman when both the Chairman and Vice Chairman are not present any member chosen by the meeting shall preside for the occasion: (e) all questions at any meeting shall be decided by a majority of the members present and in case of equality of votes the person presiding shall have and exercise a casting vote: (f) the minutes of the proceedings of each meeting shall be recorded in a book provided for the purpose. 3. . :- (a) The Secretary shall send to each member as far as possible seven clear days before the commencement of an ordinary meeting and two clear days before the commencement of a special meeting, the list of business for such meeting and, except under urgent circumstances and with the assent of all members present, no business not entered on such list, shall be transacted at such meeting. (b) If the circumstances so demand, the Secretary may get the business transacted through a resolution by circulation, provided that the resolution has been circulated in draft together with necessary papers, if any, to all directors at their usual address for approval, if all or majority of the above directors as are entitled to vote on the resolution approve the resolution, the resolution shall be deemed to have been duly passed by the Board. 4. . :- Three members present at a meeting shall form a.quorum. 5. . :- (i) If at the time appointed for a meeting, a quorum is not present the meeting shall not commence until a quorum is present and if a quorum is not present on the expiration of 20 minutes from the time appointed for the Meeting the meeting shall stand adjourned to such future date it being not less than three days of the adjourned meeting as the Chairman may appoint. All the members of the Corporation should have previous notice of the adjourned meeting. The business which would have been brought before the original meeting had there been a quorum threat shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequently adjourned thereof whether there be a quorum, or not? (ii) When a meeting is commenced with a quorum put later on the number of members attending falls short of the quorum the Chairman shall adjourn the meeting to some other date as he shall think convenient and there be a quorum or not. (iii) Any meeting may, with the consent of a majority of a members present, be adjourned from time to time but no business shall be transacted at any such adjourned meeting other than that left indisposed of at the meeting from which the adjournment took place. 6. . :- The Minutes of the proceedings of the proceedings meeting may be circulated previously and shall be confirmed at the next meeting. 7. . :- If any member present draws the attention of the Chairman to any portion of the minutes of the proceedings of the previous meeting as being erroneously entered in the minute book, such amendment as the Chairman deems proper shall be made before the minutes are signed. 8. . :- The Chairman shall have the power to divide, if necessary, into two or more distinct propositions, motion or amendment and to put each or any point separately to vote as he may think fit.