Legal Document View

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
[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(5)(a) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

(a)Where a meeting of the State Executive Committee is adjourned under Sub-rule (2) above for want of quorum to the following day, notice of such adjourned meeting shall be given to the members available in the city, town or other place where the adjourned meeting is scheduled to be held, either by telephone or by special messenger and it shall not be necessary to give notice of the adjourned meeting to other members.