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State of Madhya Pradesh - Section

Section 11 in The M.P. Boiler Attendants' Rules, 1958

11. Meeting of the Board.

(1)The Board of Examiners shall meet as often as may, in the opinion of the Chairman, be necessary for transacting business which cannot be disposed of by circulation of papers. At least 15 clear days' notice of a meeting shall be sent to each member.