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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958

(3)The Secretary may, subject to the control of the Chairman, convene meetings of the Committee or Body as often as may be necessary and shall do so when required by one-third of the members. He shall circulate the agenda, keep minutes of the meeting, carry on correspondence on behalf of the Committee or Body and discharge such other functions as may be necessary for the proper performances of his duties. He shall forward a copy of the minutes of the meeting to the Cane Commissioner.