Section 8(3) in The Bayaluseeme Development Board Act, 1994.
(3)The Chairman may if he feels it necessary convene special meeting or the Secretary with the prior approval of the Chairman may convene such meeting which shall be held at any place within the jurisdiction of the Board or at the State Head Quarters:Provided that where the office of Chairman is vacant, the Secretary may convene meeting of the Board to discuss any urgent matter.
