Section 8 in The Maharashtra State Commission for Backward Classes Act, 2005
8. Procedure to be regulated by Commission.
(1)The Commission shall meet as and when necessary, at such time and place as the chairperson decides.(2)The Commission shall regulate its own procedure, and may, for this purpose, frame regulation consistent with the provisions of this Act and rules made thereunder.(3)All orders and decisions of the Commission shall be authenticated by the Member-Secretary or any other officer of the Commission duly authorised by the Member-Secretary in this behalf.
