Section 25 in Himachal Pradesh State Legal Services Authority Regulations, 1996
25. Meetings of State Legal Services Authority.
(1)The State Authority shall ordinarily meet at least once in a year on such date and at such place as the Member Secretary may in approval with Patron-in-Chief and Executive Chairman decide.(2)The meeting of the State Authority shall be presided over by the Patron-in-Chief or Executive Chairman.(3)Any Member of the State Authority desiring consideration of any subject or matter at any meeting of the State Authority may intimate in writing such subject or matter to the Member Secretary and if such intimation is received before issue of the notice of the meeting, the subject or matter shall if so directed by the Patron-in-Chief, be included in the Agenda of the meeting. If such intimation is received after issue of the notice, the subject or matter may be considered at the meeting with the permission of the Chair.(4)The Member Secretary of the State Authority shall prepare the Agenda of the meeting of the State Authority and the Executive Chairman shall finally approve the Agenda in consultation with the Patron-in-Chief of the State Authority. The Member Secretary shall give the notice of every meeting of the State Authority in writing to the Members at least seven days before the date of the meeting. However, in urgent matters, short notice may be given.(5)The agenda of the meeting shall be sent to the Members alongwith the notice by the Member Secretary.
