Section 8 in The Bayaluseeme Development Board Act, 1994.
8. Meetings of the Board.-
(1)The meetings of the Board shall be convened by the Chairman or by the Secretary with the prior approval of the Chairman and shall be held at any place within the jurisdiction of the Board or at the State Head Quarters.(2)The Board shall meet at least once in every three months.(3)The Chairman may if he feels it necessary convene special meeting or the Secretary with the prior approval of the Chairman may convene such meeting which shall be held at any place within the jurisdiction of the Board or at the State Head Quarters:Provided that where the office of Chairman is vacant, the Secretary may convene meeting of the Board to discuss any urgent matter.(4)The Board shall observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.(5)Every meeting shall be presided over by the Chairman and if for any reason, the Chairman is unable to attend any meeting or the office of Chairman is vacant, any other member chosen by the members present at the meeting shall preside at the meeting.(6)Twenty members shall form the quorum.
