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State of Uttar Pradesh - Section

Section 2 in The Greater Nainital Development Authority (Holding of Meetings and Conduct of Business) Regulations, 1986

2. Power to call the meeting and fixing the date, time and place.

- The Secretary of the Greater Nainital Development Authority (hereinafter, in these regulations, are called the Authority), with the permission of the Chairman, and in his absence with the permission of the Vice-Chairman, shall call the meeting on such date, time and place as is fixed by the Chairman or the Vice-Chairman, as the case may be.