Section 8 in The Maharashtra State Minorities Commission Act, 2004
8. Meetings of Commission.
(1)The Commission shall meet as and when necessary at Mumbai or at other places, as the Chairperson may think fit:Provided that the Commission shall meet at least once in three months.(2)The Commission shall regulate its own procedure.(3)All the orders and decisions of the Commission shall be authenticated by the Secretary or any other officer of the Commission duly authorised by the Secretary in this behalf.
