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Union of India - Section

Section 4 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

4. Power to call a meeting of Institute.

(1)The President may, at any time call a meeting of the Institute and also shall do so if a requisition for that purpose is presented to him in writing by not less than fifty per cent of members specifying the subject of meeting proposed to be called.
(2)The President may call for an extraordinary meeting of the Institute at not less than seven clear days notice in writing and also shall do so if the requisition for that purpose is presented to him in writing by not less than fifty per cent of members specifying the subject of the meeting to be called for.