Section 6 in Arunachal Pradesh Urban and Country Planning Act, 2007
6. Meetings of the State Urban and Country Planning Board.
(1)The State Urban and Country Planning Board shall convene meeting once in every six months and preferably twice in a year at such times and places and shall, subject to provisions of sub-section (2) and (3) below, observe the procedure as may be prescribed in regard to the transaction of its business at such meeting.(2)The Chairman or in his absence the Vice-Chairman if any, or in the absence of Chairman and or the Vice Chairman, any member chosen by the members from amongst themselves, shall preside at a meeting of the State Urban and Country Planning Board.(3)All questions, at a meeting of the State Urban and Country Planning Board, shall be decided by a majority of the votes of the members present and voting and in the case of equality of votes; the person presiding shall have a second or casting vote.(4)Minutes shall be kept of the names of the members present and of the proceedings at each meeting in a book to be kept for this purpose, which shall be signed at the next ensuing meeting by the person presiding at such meeting, and shall be open to inspection, by any member during office hours.Chapter-III Declaration of Local Planning Areas, their amalgamation, sub-division, inclusion of any area from Local Planning Area
