Section 3 in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977
3. Holding of Meetings.
- The Authority may hold a meeting either ordinary or special for the transaction of business, adjourn and or regulate it and its proceedings as deemed fit, provided, however that an ordinary meeting shall be held once at least every 3 months. There shall ordinarily be not, an interval or more than 90 days between any two successive meetings.
