Section 8 in The Maharashtra Water Conservation Corporation Act, 2000
8. Meetings of Corporation.
(1)The Corporation shall meet at such times and places as the Chairman may decide and observe such rules of procedure in regard to transactions of business at the meetings (including the quorum thereof), as may be laid down by regulations:Provided that, at least one meeting shall be held in every two calendar months in such a manner so as to ensure that no more than sixty days intervene between the two meetings.(2)The Chairman or, in absence of the Chairman, the Vice-Chairman, shall preside over every meeting of the Corporation. If, for any reason, the Chairman and the Vice-Chairman are unable to attend any meeting, the meeting shall be presided over by the senior most members Minister, present in the meeting.(3)All proceedings of the Corporation shall be authenticated by the Chairman and all orders and instruments of the Corporation shall be authenticated by the Managing Director or any other Officer of the Corporation as may be authorised in this behalf, by regulations.
