(1)[The Council shall meet at least twice in a year at such times] [Substituted by[The Council shall meet at such times ] The North-Eastern Council (Amendment) Act, 2002(68 of 2002) ] as the Chairman of the Council may appoint in this behalf and shall, subject to the other provisions of this section, observe such rules of procedure in regard to transaction of business at its meetings as it may lay down from time to time.(2)The Chairman or in his absence the Vice-Chairman, if any, or in the absence of both the Chairman and the Vice-Chairman, any other member chosen by the members present from amongst themselves, shall preside at a meeting of the Council.(3)The proceedings of every meeting of the Council shall be forwarded to the Central Government and also to the Government of each State represented on the Council.
