The National Commission for Backward Classes Act, 1993

8. Procedure to be regulated by the Commission.

1. The Commission  shall  meet  as  and  when necessary at such time  and  place  as  the  Chairperson may think fit.
2. The Commission shall regulate its own procedure.
3. All  orders  and  decisions  of  the  Commission  shall   be  authenticated  by  the Member-Secretary or any other  officer  of  the  Commission duly authorised by the Member-Secretary in this behalf.