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State of Bihar - Section

Section 14 in Bihar Boilers Attendants' Rules, 1948

14. Meeting of the Board.

- The Board shall meet once in three months and at such other times as may in the opinion of the Secretary be necessary for transacting business, which cannot be disposed of by circulation of papers, for the grant of certificates without examination or for holding of examination or for the performance of any other duty of such Board. At least seven clear days' notice of all such meetings shall be sent to each member.