Section 10 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
10. Notice of Meeting.
(1)The meeting of the State Co-ordination Committee shall ordinarily be held in Patna on such dates as may be fixed by the Chairperson:Provided that it shall met at least once in every six months.(2)The Chairperson shall, upon the written request of not less than ten members of the State Co-ordination Committee call a special meeting of the Committee.(3)Fifteen clear days notice of an ordinary meeting and five clear days notice of a special meeting specifying the time and the place at which such meeting is to be held and the business to be transacted there at, shall be given by Member-Secretary to the members.(4)Notice of a meeting may be given to the members by delivering the same by messenger or sending it by registered post to his last known place of residence or business or in such other manner as the chairperson may, in the circumstance of the case, thinks fit.(5)No member shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given ten clear days notice to the Member Secretary or unless the Chairperson, in his discretion permits him to do so.(6)(a)The State Co-ordination Committee may adjourn its meetings for next day on to any particular day.(b)Where a meeting of the State Co-Ordination Committee is adjourned for another day, notice of such adjourned meeting shall be given to the members available at the place where the meeting is adjourned or held and it shall not to be necessary to give notice of the adjourned meeting to other members.
