Section 9 in The Karnataka Border Area Development Authority Act, 2010
9. Meetings of the Authority
(1)The meetings of the Authority shall be convened by the Chairman or by the Secretary with the prior approval of the Chairman and shall be held at any place within the jurisdiction of the Authority.(2)The Authority shall meet at least once in every two months.(3)The Chairman or the Secretary with the prior approval of the Chairman shall convene a special meeting if the Chairman feels it necessary.(4)The Authority shall observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.(5)Every meeting shall be presided over by the Chairman and if for any reason, the Chairman is unable to attend any meeting any other member chosen by the members present at the meeting shall preside at the meeting.(6)Nine members shall form the quorum.
