Section 13 in Assam Tribal Development Authority Act, 1983
13. Meeting of the Authority.
(1)The Authority shall meet at least once in three months provided that a meeting of the Authority may be called by the Chairman at shorter intervals if he considers it necessary.(2)The Chairman or in his absence the Vice-Chairman shall preside over the meeting of the Authority. In the absence of the Chairman and the Vice-Chairman the members present shall elect any member to preside over the meeting.(3)The notice for the meeting of the Authority shall be issued by the Member Secretary and normally 10 days' notice will be necessary unless the requirement is waived by the Chairman.
