Section 5 in The Calcutta Metropolitan Development Authority Act, 1972
5. Meetings of the Metropolitan Authority. -
(1)The Metropolitan Authority shall meet at such place and at such time, and shall observe such rules of procedure in regard to the transaction of business at its-meeting (including the quorum at its meetings) as may be prescribed.(2)The Chairman of the Metropolitan Authority, or, if for any reason he is unable to attend any meeting, the Vice-Chairman, or, if for any reason both the Chairman and the Vice-Chairman are unable to attend any meeting, any other member of the Metropolitan Authority, elected by the members thereof present at the meeting, shall preside at the meeting.
