Section 3(4) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(4)Any member of the Committee desiring consideration on any matter or subject at any meeting of the Committee, may intimate in writing such subjects or matters to the Secretary or Joint Secretary. If such intimation is received before notice for the meeting is issued, it shall be included in the Agenda of the meeting. If, however, such intimation is not received before the issue of the notice of the meeting then the subject or matter mentioned in the notice may be considered at the meeting with the permission of Chairman presiding at the meeting.
