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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)Meeting of the Authority shall be called by the chief Executive officer with the approval of the Chairman or Vice chairman and the business of the Authority shall be transacted in a meeting unless the chairman directs any business to be transacted by circulation of agenda among the members.Provided the Chairman may direct to include any other matter in the agenda at the time of meeting.