Section 13 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
13. Meeting of the Authority.
(1)The Authority shall meet at such time and place as it deems fit, subject to the following: -(a)an ordinary meeting shall be held once in every three months;(b)the Chairman may, whenever he thinks fit, call special meeting either himself or on the directions of the State Government;(c)every meeting shall be presided over by the Chairman and in his absence by the Vice-Chairman and in the absence of both, by the acting Chairman;(d)all questions at any meeting shall be decided by a majority of the members present and in case of equality of votes, the person presiding over the meeting shall be entitled to exercise a casting vote; and(e)the minutes of the proceedings of every meeting shall be recorded in a book to be provided for the purpose under the signature of the Chairman of the meeting and the Chief Executive Officer.(2)The quorum for a meeting of the Authority shall be two-third of the total members of the Authority.
