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State of Madhya Pradesh - Section

Section 11 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

11. Convening of meeting.

(1)The President of the Council shall call and fix the date of every meeting.
(2)The meeting of the Council shall be either ordinary or special.
(3)The notice of every meeting specifying the time and place thereof and the business to be transacted thereat, shall be dispatched to every member fifteen clear days before an ordinary' meeting and seven clear days before a special meeting.
(4)No business other than that specified in the notice relating thereto, shall be transacted at a meeting except with the permission of the Chair.