Section 14(2) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013
(2)Every meeting shall be presided over by the Chairman and if for any reason the Chairman is unable to attend any meeting, [and If such a meeting is attended by both the Vice-Chairman, the District incharge, Minister shall preside over the meeting] [Substituted by Act 36 of 2014 w.e.f. 06.09.2014.] The quorum for the meeting shall be one third of the total members including the Chairman.
