Section 23 in The Bodoland Autonomous Council Act, 1993
23. Conduct of business.
(1)The General Council shall meet for the conduct of business at least once in every three months and shall conduct its business in such manner and in accordance with such procedures as may be determined by it by regulation.(2)The quorum necessary for the transaction of business at a meeting of the General Council shall be thirteen members and decision of the General Council shall be by a single majority of votes of the members present.
