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State of Haryana - Section

Section 203J in The Haryana Municipal Act, 1973

203J. Meetings of Board.

(1)The Board shall meet at least once in six months. Every meeting shall be presided over by the Chairman and in his absence by the Vice-Chairman. The Chairman may, whenever so required, call a special meeting.
(2)In every meeting one third of the members shall form the quorum.
(3)The minutes of each proceeding shall be recorded and maintained in such form as may be prescribed.