Cost and Works Accountants Act, 1959

136. Annual General Meetings of the members of Regional Constituencies

(1) A Regional Council shall convene on or before 31st July of every year an Annual General Meeting of the Regional Constituency.

(2) The business at an Annual General Meeting shall be to receive the report of the Regional Council, to adopt the accounts, to appoint auditors and to transact such other business as may be brought before the meeting with the permission of the Chairman.