Section 4 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
4. Meetings of Tree Authority.
- [(1) The Tree Authority shall meet at least once every month at such place and time as the Chairman may decide but, forty-five days shall not intervene between its two consecutive meetings.] [This sub-section was substituted for the original by Maharashtra 7 of 1996, section 6(a).](2)The quorum to constitute a meeting of the Tree Authority shall be one-third of the total number of its members including [the nominated] [These words were substituted for the word 'co-opted' by Maharashtra 7 of 1996, section 6(b).] members, if any.(3)The [nominated] [This word was substituted for the word 'co-opted' by Maharashtra 7 of 1996, section 6(c).] members shall have the right to vote at a meeting of the Tree Authority.(4)Save as otherwise provided by or under this Act, the rules of procedure for the meetings of the urban authority shall mutatis mutandis apply to the meetings of the Tree Authority.
