Section 10 in The Air (Prevention And Control Of Pollution) Act, 1981
10. Meetings of Board
(1)For the purposes of this Act, a Board shall meet at least once in every three months and shall observe such rules of procedure in regard to the transaction of business at its meetings as may be prescribed:Provided that if, in the opinion of the Chairman, any business of an urgent nature is to be transacted, he may convene a meeting of the Board at such time as he thinks fit for the aforesaid purpose.(2)Copies of the minutes of the meetings under sub-section (1) shall be forwarded to the Central Board and to the State Government concerned.
