Section 8E in Assam Town and Country Planning Act, 1959
8E. Meeting of the Authority.
(1)Each Authority shall meet once in a month at such time and place and shall subject to the provisions of sub-sections (2) and (3) observe such procedure in regard to the transaction of business at its meetings, as may be prescribed by bye-laws to be framed under section 74 of this Act.(2)The Chairman or in his absence any member chosen by the members from amongst themselves, shall preside at a particular meeting of the Authority.(3)All questions of the meeting of the Authority shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the person presiding shall have a second or casting vote.(4)Nothing done by the Authority in its meeting shall be held to be invalid because of any vacancy in the seats of the appointed, nominated or elected members or the absence of any of the members for any reason whatsoever.(5)Minutes shall be kept of the names of the members present and of the proceedings at each meeting in a book to be kept for this purpose, which shall be signed at the next ensuing meeting by the person presiding at such meeting and shall be open to inspection by any member during office hours.
