Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(1)Ordinarily two weeks notice shall be given to the members of State Advisory Committee of a proposed meeting:Provided that the Chairperson of such Committee, if he is satisfied that it is expedient to do so, may give notice of longer period for such meeting which shall not exceed one month.