Section 3 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
3. Meetings of the Committee.
(1)The Secretary or the Joint Secretary may or when so directed convene a meeting of the Committee at the place, date and time to be fixed in consultation with the Chairman of the Committee.(2)Any three members of the Committee may send their requisition addressed to the Secretary of the Committee for convening a meeting of the Committee for consideration of the subjects or matters specified in the requisition.(3)On receipt of the requisition, the Secretary shall in consultation with the Chairman, convene a meeting of the Committee for consideration of the subjects or matters specified in the requisition provided that in case the meeting of the Committee is going to be held within a month from the date of receipt of the requisition then the subjects or matters mentioned in the requisition shall be included for consideration in the Agenda of such meeting.(4)Any member of the Committee desiring consideration on any matter or subject at any meeting of the Committee, may intimate in writing such subjects or matters to the Secretary or Joint Secretary. If such intimation is received before notice for the meeting is issued, it shall be included in the Agenda of the meeting. If, however, such intimation is not received before the issue of the notice of the meeting then the subject or matter mentioned in the notice may be considered at the meeting with the permission of Chairman presiding at the meeting.(5)The notice of the meeting shall give at least 7 days intimation to the Members and in urgent cases it may give only three days intimation. But any informality or irregularity in despatching notice to any Member of the Committee or non-receipt of notice by any member of the Committee shall not invalidate the proceedings of the meeting.
