Section 5(1) in The North-Eastern Council Act, 1971
(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.
