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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(a) in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996

(a)Where a meeting of the Central Exective Committee is adjourned under sub-rule (2) above 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, by messenger and it shall ot be necessary to give notice of the adjourned meeting to other members.