Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 12 in The Bihar Minimum Wages Rules, 1951

12. Notice of Meetings.

- The Chairman shall fix-the date, time and place of every meeting, and notice in writing containing the aforesaid particulars along with a list of business to be conducted at the meetings shall be sent to each member by registered post at least fifteen days before the date fixed for such meeting;Provided that in the case of an emergent meeting, notice of seven days only may be given to every member.