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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(7) in The Delhi Vidyut Board Rules, 1997

(7)The Chairman presiding at any meeting of the Consultative Council shall if in his opinion it would be contrary to the public interest to discuss or answer any particular matter relating to the Board at a meeting of the Consultative Council, exercise his discretion to disallow discussion of such matter.