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State of Madhya Pradesh - Section

Section 12 in The Minimum Wages (Madhya Pradesh) Rules, 1958

12. Meetings.

- The Chairman may, subject to the provisions of Rule 12, call a meeting of the Committee or the Board, as the case may be, at any time he thinks fit:Provided that on a requisition in writing from not less than one-half of the members of the Chairman shall call a meeting within fifteen days from the date of the receipt of such requisition.