Section 5 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
5. Meetings of the board.
(1)The Board shall hold ordinary meetings at such intervals as may be provided in the regulations and a meeting may be convened by the Managing Director at any other time for the transaction of urgent business.(2)The number of Directors necessary to constitute a quorum at a meeting and the procedure to be followed there at shall be such as may be provided in the regulations.
