Section 59(1)(b) in Telangana Urban Areas (Development) Act, 1975
(b)the summoning and holding of meetings of a committee constituted under sub-section (2) of section 5, the time and place where such meetings are to be held, the conduct of business at such meetings, and the number of members necessary to form quorum thereat and the fees and allowances payable to the members for attending the meetings or any other works of the Authority;