Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Punjab - Subsection Section 37(1) in Punjab Waqf Rules, 2018 (1)No resolution expressing a vote of confidence or no confidence in any person elected as a Chairperson, shall be moved, unless a prior notice of thirty days in writing, and signed by atleast half of the total members of the Board, is given.
