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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(1) in State Mineral Exploration Trust Rules, 2015

(1)The Chairperson or the Convener of the Governing Body with the consent of the Chairperson, Governing Body, shall convene the meeting of the Governing Body by giving a minimum fifteen days' notice to all the members:Provided that the Chairperson, Governing Body may authorize to convene a meeting with a shorter notice period.