Section 6(1) in The Goa Tillari Irrigation Development Corporation Act, 1999
(1)The Corporation shall meet at such times and at such places as the Chairman may decide and shall, subject to the provisions of sub-section (3), observe such rules of procedure in regard to the transaction of business at it's meetings (including the quorum thereof) as may be laid down by the regulations:Provided that, at least one meeting shall be held in every calendar month in such a manner so as to ensure that not more than thirty days intervene between two meetings.
