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State of Uttar Pradesh - Section

Section 13 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

13. Procedure for transaction of business of committees constituted by the Board.

(1)The time and place of the meeting of the committees constituted by the Board under sub-section (1) of Section 11 shall be as specified by the Chairman of the Committee.
(2)The quorum for a meeting of the committee constituted under sub-section (1) of Section 11 shall be one-half of the total number of members of the committee.
(3)Subject to sub-rule (1) and sub-rule (2) the meetings of the committee constituted under sub-section (1) of Section 11 shall, as far as may be governed by the rules applicable to the meetings of the Board.