Section 8 in The Goa Command Area Development Act, 1997
8. Meetings of the Command Area Development Board.
(1)The Command Area Development Board shall meet at least once in three months generally in the Secretariat of the Government or at such other place as decided by the Chairman of the CAD Board and observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.(2)The Chairman or in his absence any members chosen by the members present from among any themselves shall preside at a meeting of the Command Area Development Boards.(3)If any Government Officer of Command Area Development Board is unable to attend any meeting of the Command Area Development Board, he may, under intimation to the Chairman, authorise his immediate subordinate Officer in writing, to attend the same on his behalf.(4)All questions/issues at a meeting of the Command Area Development Board shall be decided by the majority of votes of the members present and in the event of equality of votes, the Chairman shall have a casting vote.(5)Quorum for a meeting of the Command Area Development Board shall be minimum of 50% of total strength.
