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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(b) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(b)Three Members, including Chairperson shall constitute the quorum for any meeting wherein a decision is required to be taken by the Full Bench of the Authority. All the decisions shall be taken by a majority of the members of the Authority, present and voting. Dissenting opinion, if any, shall also be kept on record. However, decision will be taken on the basis of the majority opinion :