Section 3(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(3)On receipt of the requisition, the Secretary shall in consultation with the Chairman, convene a meeting of the Committee for consideration of the subjects or matters specified in the requisition provided that in case the meeting of the Committee is going to be held within a month from the date of receipt of the requisition then the subjects or matters mentioned in the requisition shall be included for consideration in the Agenda of such meeting.
