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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(2)Every meeting shall be presided over by the Chairman and if for any reason the Chairmanis unable to attend any meeting, and If such a meeting is attended by both the Vice-Chairman, the District incharge, Minister shall preside over the meeting. The quorum for the meeting shall be one third of the total members including the Chairman.