Section 3B(4) in Chhattisgarh State Legal Services Authority Regulations, 2003
(4)Any ten members of the Authority may give a requisition in writing addressed to the Members Secretary for convening a meeting of the Authority for consideration of the subjects or matters specified therein. On receipt of such requisition, the Member Secretary shall after obtaining the orders of the Patron-in-Chief convene a meeting of the Authority within a month from the date of receipt of such requisition to consider the subject or matters specified in the requisition.
