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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5)(a) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011

(a)Where a meeting of the State Executive Committee is adjourned tinder sub-rule (2) for want of quorum to the following day, notice of such adjourned meeting shall be given to the members available at the place, where the meeting which is adjourned is held, either by telephone or by special messenger and it shall not be necessary 1o give notice of the adjourned meeting to other members.