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State of Madhya Pradesh - Section

Section 12 in M.P. Food Security Rules, 2017

12. Place of Sitting and Other matters Relating to Food Commission.

(1)The office of Food Commission shall be located at Bhopal and its address shall be published by the State Government.
(2)The working days and the office hours of the Food Commission shall be the same as that of State Government.
(3)Sittings of the Food Commission, as and when necessary, shall be convened by the Chairperson.
(4)The quorum for the sittings of the Food Commission shall be as decided by the chairperson.
(5)The Member Secretary shall assist in holding the sittings of the Food Commission.
(6)The Member Secretary shall, in consultation with the Chairperson, prepare the agenda for each sitting of the Food Commission.
(7)The notice regarding meetings of the Commission shall be issued by Member-Secretary of the Commission on the direction of the Chairperson. The Commission shall devise the procedure to be adopted for its sittings.