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State of Meghalaya - Section

Section 5 in Meghalaya Forest Authority Act, 1991

5. Meetings of the Authority and quorum.

(1)The Authority shall meet as often as may be necessary and matters in a meeting shall be decided by the majority of members present with the Chairman casting his vote only in case of a tie.
(2)The quorum for any meeting shall be four including the person presiding.
(3)Every meeting shall be presided over by the Chairman and, in his absence, by the Deputy Chairman.