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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(a) in The M.P. Minorities Commission (Procedure) Regulations, 1996

(a)The Commission shall ordinarily hold at least one meeting every month on a date other than a holiday. The date of the meeting shall be fixed by the Chairman at least a week prior to the date of meeting. The Chairman may at his own volition or on a requisition made by a member or members direct the convening of a meeting to consider any specific matter.