Section 7 in Guwahati Metropolitan Development Authority Act, 1985
7. Meeting of Guwahati Metropolitan Development Authority.
(1)The Guwahati Metropolitan Development Authority shall observe such rules of procedure in regard to the transaction of business at its meeting (including the quorum at its meeting) as may be prescribed.(2)The Chairman of the Guwahati Metropolitan Development Authority or, if for any reason he is unable to attend any meeting, the Deputy Chairman or, if for any reason the Chairman and the Deputy Chairman are unable to attend any meeting, the Vice- Chairman or if for any reason he is also unable at attend the meeting, any other member elected by the members present shall, preside at the meeting.
