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State of Uttar Pradesh - Section

Section 4 in The U.P. Industrial Housing Rules, 1959

4. Procedure relating to meeting-Disposal of business.

(1)Every question which the Advisory Committee is required to consider shall be considered either at its meeting or, if its Chairman directs, by sending copies of the necessary papers to all the members for their opinion, provided that the papers need not be sent to a member who is absent from India.
(2)Where a question is referred for opinion under sub-rule (1) any member may request that it be considered at a meeting of the Advisory Committee and thereupon the Chairman may allow the request, but if such request is made by four or more members, the Chairman shall direct that the question be so considered.