Section 12(1) in The Bihar Khadi and Village Industries Act, 1956
(1)The Board shall have an office at Patna or at such other place as the State Government may, in consultation with the Board, by notification, determine and shall meet at such time and place; and every meeting of the Board shall be summoned in such manner, as may be determined by Regulations made by the Board:Provided that the President may, whenever he thinks fit, can call special meetings.
