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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(4) in U.P. Revenue Code Rules, 2016

(4)The Chairman may call a meeting of Administrative Members or a Full Board meeting of members of the Board whenever there is business to be disposed of;Provided that:-
(a)For performing its functions and discharging its duties, the Board shall ordinarily meet at least once in every quarter; and
(b)if a request is made to the Chairman by not less than two members to call such a meeting, it shall be called within a week of the request.