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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(2) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(2)The Quorum for such meeting shall be one third of the total members of the Managing Committee, if quorum for meeting is not fulfilled, then meeting shall be postponed for half an hour and shall be re convened at same place on same day for which condition of quorum shall not be applicable.Chapter-IV State Level Monitoring Committee