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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(6) in Haryana Children Rules, 1974

(6)No business shall be transacted at the meeting unless the superintendent and two members are present. The superintendent shall preside over the meeting and he shall fix the date and hour of the meeting and a week before the date so fixed, a notice thereof, together with an extract of any special matter to be considered, shall be furnished to the members of the committee.