Section 8(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(1)The Authority shall ordinarily meet at least once in three months at the office of the Authority or at such other place as the Chairperson may decide and shall, subject to the provisions of sub-sections (2), (3) and (4), observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.
