Section 4 in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977
4. Who may call a meeting.
- The Chairman may, at any time, and shall on receipt of written request of two third of the number of members actually serving for the time being, convene a meeting of the Authority, provided that the special meeting shall be called by the Chairman alone, whenever there is an urgent matter for consideration at such a meeting.
