Section 97 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
97. Conduct of business of the Board.
(1)The Board shall meet for the transaction of its business at least once in every three months at such place and at such times as the Chairperson may determine.(2)Save as otherwise provided in sub-section ( 1) the provisions of chapter IV shall mutatis mutandis apply for the conduct of the business of the Board.(3)All proceedings of 'the Board shall be authenticated by the signature of the Chairperson, Member-Secretary/Managing Director and all other orders and other instruments issued by the Board shall be authenticated by the signature of the Chairperson, Member-Secretary/ Managing Director or such other officer of the Board as may be authorized in this behalf by regulation.(4)The Board shall conduct the business in a manner prescribed under the Rule made thereunder.
