Section 5(4) in Delhi Legal Services Authority Regulations,2002
(4)Any 10 Members of the Authority may give a requisition in writing addressed to the Member Secretary for convening a meeting of the State 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 Executive Chairman, convene a meeting of the Authority within 15 days from the date of receipt of such requisition to consider the subjects or matters specified in the requisition.
