Section 3(8) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
(8)The Board shall meet at least thrice in a year commencing before starting of the crushing season, after closure of the crushing season and at the end of the sugar season. The Member Secretary of the Board may subject to the control of the Chairman thereof convene meetings as often as may be necessary and shall do so when required by one-third of the members.
