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

State of Uttar Pradesh - Subsection

Section 5(7) in U.P. Fisheries (Development and, Control) Rules, 1954

(7)The quorum of meeting would be fifty percent members apart from the Chairman of Managing Committee. The meeting of Managing Committee would be convened at least twice in a year. In special circumstances the same shall be convened at any time. The period of notice of meeting would be seven days whereas in the event of emergent situation the period of notice would be three days.