Section 14(5) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(5)The Authority may by regulations specify the procedure with regard to the transaction of business at its meetings, not inconsistent with the provisions of this Act and the provisions of the Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001) and Karnataka Hindu Religious Institutions and Charitable Endowments Rules, 2002.
