Section 6 in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
6. Meeting of Authority.
(1)The meeting of the Authority shall be convened by the Chairperson or by the Chief Executive Officer with the approval of the Chairperson and it shall ordinarily meet at least once in three months at such place within the jurisdiction of the authority or at the Headquarters of the Authority and at such time as the Chairperson may decide.(2)The Authority shall observe such rules of procedures as framed by the Authority in regard to the transaction of business of its meetings (including quorum at meeting) as may be specified by regulations.(3)The Chairperson or in his absence, the Vice-Chairperson or in the absence of both, any other member chosen by the members present at the meeting, shall preside at the meeting of the Authority.(4)All questions which come up before any meeting of the Authority shall be decided by the majority of the votes of the members present and voting and in the event of equality of votes, the Chairperson shall have and exercise a second or casting vote.(5)A member shall not, at any meeting of the Authority or a committee thereof, take part in the discussion or vote on any matter in which he has directly or indirectly by himself or his partner, any share or interest.
