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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(2) in The Rajasthan District Boards Act, 1954

(2)Committees may meet and adjourn as they think proper, but the Chairman of the Committee may, whenever he thinks fit, and shall, upon the written request of the Chairman of the Board or of not less than two members of the Committee, call a meeting of the Committee.