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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996

(5)No member shall be entitled to bring forward for the considera­tion of the meeting any matter of which he has not given ten clear days’ notice to the Member-Secretary unless the Chairperson, in his discretion, permits him to do so.