Section 35 in M.P. Rights of Persons with Disabilities Rules, 2017
35. Notice of Meetings.
(1)The meetings of the State Advisory Board shall ordinarily be held in the State Head quarter on such date and time as may be fixed by the Chairperson.(2)The meeting of the Board shall be held at least once in every six months. The Chairperson of the Board shall, on the written request of not less than 10 members of the Board call a special meeting of the Board.(3)The member secretary of the Board shall given seven days notice before the meeting specifying the place time, date at which such meeting is to be held and the business to be transacted thereat.(4)The Chairperson of the State Advisory may adjourn the meeting on unavoidable reason.
