Section 6(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)The Ambaji Pilgrimage Tourism Authority shall meet at such time and at such place as the Chairman may determine:Provided that the procedure with regard to transaction of business at its meetings including quorum at such meeting shall be such as may be laid down by the Ambaji Pilgrimage Tourism Authority in consultation with the State Government.
