Section 36A(1) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(1)The Board shall meet [as and when considered necessary by the Chairman but at least once in a quarter] [Substituted for "at least once in each month" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 15.] :Provided that the Chairman may, for the purpose of diSposing of outstanding business of the Board or for any other purpose, and shall, on receipt of a written requisition, signed at least by majority of the members of the Board and specifying the agenda, call a special meeting of the Board.