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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(5) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(5)Kulpati may, at any time, call an emergency meeting, but no business that is not of immediate urgency shall be transacted thereat and notice of such meeting and the agenda along with agenda notes therefor shall be circulated, including by email, at least forty-eight hours before the meeting : Provided that where the situation so demands, Kulpati may call an emergency meeting at a shorter notice, with prior permission of Kuladhipati and the agenda along with agenda notes therefor shall be circulated forthwith, including by email.