Section 4 in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
4. Meeting of the Commission -
(1)The Commission shall hold ordinary meetings at such places and at such intervals asmay be prescribed and meetings may be convened by the Chairman at any time for the transaction of any urgent business.(2)Number of Members necessary to constitute a quorum of meeting and the procedure to be followed therein shall be such as may be prescribed.
