Section 20 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
20. Annual general meeting.
(1)The Board shall in each year hold an annual general meeting of the registered organizations, and not, more than six months shall elapse between the date of one annual general meeting and that of the next.(2)A notice of the annual general meeting along with a statement of accounts and records of its activities during the preceding year be sent by the Board to every registered organization, at such time as may be determined by the regulations.(3)The quorum for such meeting shall be such number of persons of the registered organizations, as may be determined by the regulations.
