Section 2 in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977
2. Definitions.
- In these regulations unless there is anything repugnant in the subject or context -(a)`Authority' means the Haryana Urban Development Authority.(b)`Agenda' means the item of business proposed to be transacted at a Meeting.(c)`Chairman' means the Chairman of the Authority.(d)`Chief Administrator' means the Chief Administrator of the Authority.(e)`Member' means a member of the Authority.(f)`Minutes' means the record of proceedings of a meeting of the Authority.(g)`Presiding Authority' means the Chairman or in his absence the Vice Chairman or such other Member chosen to preside by the Members present at the meeting.(h)`Quorum' means the minimum number of members of the Authority/Committee whose presence is essential for the proper or valid transaction of business at a meeting.(i)`Secretary' means Secretary of the Authority.
