Section 8(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)The Corporation shall meet at such times and places as the Chairman may decide and observe such rules of procedure in regard to transaction of business at the meetings (including the quorum thereof), as may be laid down by regulations:Provided that, at least one meeting shall be held in every two calendar months in such a manner so as to ensure that not more than sixty days intervene between the two meetings.
