Section 4 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
4.
(1)The Board shall ordinarily hold its sittings at such places as may be appointed as its headquarters by the Deputy Commissioner, but may sit at any other place within its jurisdiction for the convenient disposal of its business.(2)The Board shall hold its sittings at such times as may be fixed from time to time by the Chairman and may adjourn its proceedings for any period if such adjournment is in its opinion, necessary for the proper conduct of the proceedings.
