(1) Meetings of the Central Board shall be conveyed by the Governor at least six times in each year and at least once in each quarter. (2) Any 1 [four Directors] may require the Governor to convene a meeting of the Central Board at any time and the Governor shall forthwith convene a meeting accordingly. (3) The Governor, or 2 [if for any reason, he is unable to attend,] the Deputy Governor authorised by the Governor under the proviso to sub-section (3) of section 8 to vote for him shall preside at meetings of the Central Board, and, in the event of an equality of votes, shall have a second or casting vote.Open in Lexace · Ask the AI about this section
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