Election of Chairman of the Board of Trustees
Last Updated 28th May, 2019 [ap264]
(b) FIVE, in the case of Board of Trustees consisting of SEVEN persons:
(c) THREE, in the case of Board of Trustees consisting of FIVE persons;}
4. The Special meeting referred to in Rule 1 shall be convened in the premises of the institution or endowment concerned or at such other place as may be fixed by the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner, or the Assistant Commissioner,as the case may be. Before convening the special meeting, the Commissioner,the Regional Joint Commissioner, the Deputy Commissioner, or the Assistant Commissioner, as the case may be, shall issue notice by registered post with acknowledgement due or by service through a local messenger, specifying the date, time and place of such meeting, the interval between the date of despatch of the notice, and the date of the meeting being not less than ten days. 5. Where the special meeting could not be convened either for want of quorum or for any other reason, the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, or any officer specially authorised in this behalf shall convene a meeting in accordance with Rules 1 to 4 for a second time. 6. A copy of the minutes of the proceedings of the special meeting shall be sent to the Government, the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or Assistant Commissioner, as the case may be, and the results of election shall be notified by exhibiting on the notice board or on the front door of the charitable or religious institution concerned and in the case of specific endowment attached to charitable or religious institutions, on the notice board or on the front door of the Charitable or religious institution to which it is attached. 7. (1) A Chairman may resign from his office in writing which shall take effect from the date of its acceptance by the Board of Trustees. If the resignation tendered by the Chairman is not accepted by the Board of Trustees, the Government, the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, accept the same, after satisfying themselves that the resignation is tendered for genuine reasons and then the election of a new Chairman shall be conducted within a period of thirty days from the date of acceptance of the resignation in accordance with these rules. (2) Where a Chairman of the Board of Trustees dies, the election of a new Chairman shall be conducted with a period of thirty days from the date of death, in accordance with these rules; Provided that if no Chairman is elected as provided in sub-rule(1) or sub-rule (2), as the case may be, the Government in the case of a Board of Trustees constituted under clause (a) of sub-section (1) of Section 15, and the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, in the case of any other Board of Trustees shall nominate one of the members of the Trust Board as Chairman.