Small Industries Development Bank of India Act, 1989

11. Meetings of the Board

1.     The Board shall meet at such time and places and shall observe such rules of procedure in regard to the transaction of business at its meetings as may be prescribed.

2.     The Chairman or, if for any reason he is unable to attend a meeting of the Board, any Director nominated by the Charm in this behalf and in the absence of such nomination any other Director, elected by the Directors present from amongst themselves at the meeting, shall preside at the meeting.

3.     All questions which come up before any meeting of the Board shall be decided by a majority of votes of the Directors present and voting, and in the event of an equality of votes, the Chairman, or in his absence, the person presiding, shall have a second or casting vote.