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State of Maharashtra - Section

Section 10 in Maharashtra Paramedical Council Act, 2011

10. Convening of meeting.

(1)The President shall convene and fix the date of every meeting, which may either be ordinary or special.
(2)A notice of every meeting, specifying the date, time and place thereof and the business to be transacted thereat, shall be dispatched to every member fifteen clear days before an ordinary meeting and seven clear days before a special meeting.
(3)No business other than that specified in the notice shall be transacted at a meeting except with the permission of the President.