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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(5)(a) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

(a)Where a meeting of the State Co-ordination Committee is adjourned under Sub-rule (2) above for want of quorum, to the following day, notice of such adjourned meeting shall be given to the members available in the city, town or other place where the meeting, which is adjourned, is to be held either by telephone or by special messenger and it shall not be necessary to give notice of the adjourned meeting to other members.