These Regulations shall be known
as the Punjab School Education Board Business Regulations. These shall come into force at
once. In these Regulations, unless
there is anything repugnant in the subject or
context - (a) 'Officers'
means the Officers of the Board; (b) 'State
Government' means the Punjab State Government. (1) The
meeting of the Board shall be held at least once a quarter in each year and
shall be convened by the Chairman or in his absence by the Vice-Chairman, pro- vided
that if one-third of the members, jointly give a requisition, in writing, for a
meeting stating the business to be brought before the Board, the Chairman
or in his absence the Vice-Chairman shall convene such a meeting within a fortnight of
the receipt of the requisition. (2) Meetings
of the Board shall be held at the headquarters of the Board or such other place
in the Punjab as the Chairman may decide. (3) Ordinarily
not less than 15 days' notice shall be given of each meeting of the Board
specifying the date, hour and place of the meeting, and such notice, shall be
sent by registered post to every member at the address registered with the
Board provided that in case of requisitioned meeting or emergency, the Chairman
or the Vice-Chairman may convene a meeting at a shorter notice. (4) A notice
convening a meeting of the Board shall be signed by the Secretary or in his absence
by the Assistant Secretary or any other officer authorised by the Chairman to
do so. (5) No
business, other than that contained in the agenda paper shall be transacted at
a meeting of the Board, except with the consent of the Chairman and the
majority of the members present unless one clear week's notice has been given
of the same in writing to the Chairman. (6) Any
meeting may be adjourned from time to time to date and hour specified to
conclude an unfinished business. (7) One-third
of the total members shall form a quorum a; a meeting of the Board; provided
that if a meeting is adjourned for want of quorum, no quorum shall be necessary
at the next meeting for transacting the same business. (8) If a
quorum is not present within half an hour after the time fixed for the meeting,
the meeting shall be adjourned and the Secretary shall make a record of that
fact. (9) If, in
the course of the meeting, any member calls attention to the absence of a
quorum, the Chairman shall adjourn the meeting. (10) No motion
which has been negative by the Board shall again be brought forward 8.3.1971 within
six month from the date on which it was negative except with the permission of
the Chairman. (11) The
Chairman, or in his absence the Vice-Chairman, shall preside at every meeting .of the
Board provided that if the Vice-Chairman is also absent, the members present at
a meeting shall elect from amongst themselves a member to preside at
that meeting. (12) All
questions as to whether proper notice of a motion has been given shall be
decided by the Chairman whose decision shall be final. Not less than 7 days before the
date of a meeting the Secretary shall under the directions of the Chairman, or
in his absence of the Vice- Chairman, issue to every member an agenda paper
specifying the items of business to be brought before the meeting provided that
the Chairman may bring before the meeting any business, which is urgent, with
shorter notice or without placing the same on the agenda paper. (1) Any
member who wishes to move a resolution at a meeting shall forward a copy of the
resolution to the Secretary so as to reach him not less than 7 days before the
date of the meeting. He may withdraw the resolution by giving a written notice
which should reach the Secretary not less than two days before the date of
meeting. (2) The
Secretary shall place the proposed resolution before the Chairman, for his
orders regarding its inclusion in the agenda; when a resolution is not included
in the agenda paper under orders of the Chairman, the Secretary shall intimate
the fact to the Members stating the objection. (3) Order of
business.--The items of business of a meeting shall ordinarily be conducted in
the order in which they appear on the agenda but the Chairman shall have
discretion to make a change provided that it shall be open to a member to move
for a change in the order of business as stated in the agenda paper and
if the motion is agreed to by the majority of the members present at the
meeting the business shall be transacted in the changed order. (4) Motion
without notice.--No motion or resolution or amendment of which due notice has
been given may be moved at a meeting of the Board except with the permission of the
Chairman. (5) Motions,
to be moved and seconded; debate of motion or amendment and voting:- (a) Every
motion or amendment to a resolution must be seconded otherwise it shall drop. (b) Chairman
will conduct the meeting in a manner considered by him to be appropriate under
the rules. t (c) All items
on the agenda shall be decided by a majority of votes of the members present in
the meeting. (d) A ruling
given by the Chairman shall be final. (e) A motion
or amendment may be withdrawn with the permission of the Chairman, by any
member who has given notice of such motion or amendment. (f) Any
motion or amendment standing in the name of a member who is absent from the
meeting may, with the permission of the Chairman be brought forward by any
other member. (g) appointment
of Committees - (a) A motion
for the appointment of a committee on a subject under debate may be made by any
member at any time and without previous notice. (b) A motion
for the appointment of a committee must define the purpose for which the
committee is to serve and the number of members to compose it. Amendments for
enlarging or restricting the number may be made without previous notice. If the
motion is carried the member moving shall name the persons whom he wishes to
form the committee. Other names may also be proposed. The motion shall be put
to vote and the requisite number appointed from those who obtained the largest
number of votes. The Chairman shall nominate one of the members elected as
Convener of the Committee. (c) The
proceedings of a committee appointed by the Board shall be presented to the
Board at its next meeting subject to due notice unless the Board otherwise
decides. (d) The
Convener of the Committee shall furnish to the Secretary a copy of the report
of every meeting of the committee together with a list of the members present. (e) The
quorum of a committee shall not be less than one-third of the members
constituting. (f) No quorum
shall be necessary at an adjourned meeting of a committee. (h) In all
cases of election other than those specifically provided, the candidates shall
be proposed and seconded. If no more candidates are nominated than there are
vacancies to be filled, the Chairman shall declare those candidates to be
elected. If the number of candidates exceeds the number of vacancies the voters
shall state on the ballot paper the names of the candidates they desire to vote
for upto the limit of the number of vacancies. The Chairman shall then appoint
tellers to count of votes and declare the result of voting forthwith. The
candidates getting highest votes up to the number the members to be appointed
on the sub-committee shall b6 declared elected. (i) At all
meetings of the Board or its committees every question shall be decided by a
majority of the votes of the members present. In the case of votes
being equally divided the Chairman or the Convener as the case may be, shall
have a second or a casting vote. The minutes of each meeting of
the Board shall be recorded by the Secretary and submitted to the Chairman of
the meeting for approval and signature. A copy of the minutes shall then be
sent by the Secretary to the State Government and to each member, and such of
the members as were present shall within a fortnight of the issue of the
minutes, communicate to the Secretary any^exception they may take to the
correctness thereof. The minutes and the exception taken, if any shall be laid
before the next meeting of the Board and the minutes in the final form shall
than be confirmed. In any case not provided
for by these regulations the Chairman shall be entitled to give his own ruling
as to procedure. The Board shall appoint annually
a Regulations Committee consisting of the Chairman, the Vice-Chairman, the
Advocate General or the Legal remembrance whosoever happens to be member of the
Board and two other members be elected by the Board. All draft
Regulations shall be examined by the Committee and submitted
to the Board with its recommendations. A copy of regulations passed by the board
shall be submitted to the Government for information][1] THE PUNJAB SCHOOL EDUCATION BOARD
BUSINESS REGULATIONS