Section 3 in Election of Chairman of the Board of Trustees

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State of Andhra Pradesh - Section

Section 3 in Election of Chairman of the Board of Trustees

3. quorum for the special meeting shall be.

(a)SEVEN, in the case of a Board of Trustees consisting of NINE persons;

(b)FIVE, in the case of Board of Trustees consisting of SEVEN persons:

(c)THREE, in the case of Board of Trustees consisting of FIVE persons;}