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State of West Bengal - Section

Section 7 in West Bengal Town and Country (Planning and Development) Act, 1979

7. Meeting of the Board.

(1)The Board shall meet at least four times in a year at such time and place as it thinks fit and the meetings shall be held according to such procedure as may be prescribed.
(2)The Chairman or in his absence a Vice-Chairman shall preside at a meeting of the Board. In case both the Vice-Chairmen are present the members present shall elect one of the Vice-Chairmen to preside at the meeting. In the absence of Chairman and both the Vice-Chairmen the members present shall elect any member present for presiding at the meeting.