Section 6 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
6. Meeting of Ambaji Pilgrimage Tourism Authority and transaction of business.
(1)The Ambaji Pilgrimage Tourism Authority shall meet at such time and at such place as the Chairman may determine:Provided that the procedure with regard to transaction of business at its meetings including quorum at such meeting shall be such as may be laid down by the Ambaji Pilgrimage Tourism Authority in consultation with the State Government.(2)The Ambaji Pilgrimage Tourism Authority shall meet at least once in every quarter.(3)The appointment, remuneration, allowances and conditions of services of the officers and employees of Ambaji Pilgrimage Tourism Authority shall be such as may be prescribed by regulations.
