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State of Tamilnadu - Section

Section 2 in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

2. Notice of the meeting.

- Notice of the day and hour of the meeting shall be given to the members at least four clear days previous to the date of the meeting. Such meeting shall be presided over by the Mayor, or in his absence, by the Deputy Mayor, by a member not intending to stand as a candidate at the election, chosen by the members present at the meeting to preside for the occasion (hereinafter referred to as "the president of the meeting").