Section 8(5) in The M.P. State Legal Services Authority Rules, 1996
(5)Any member desiring consideration of any subject or matter at any meeting of the State Authority may intimate in writing such subject or matter to the Member-Secretary and if such intimation is received before notice for the meeting is issued, it shall be included in the agenda of the meeting with the approval of the Patron-in-Chief or, in his absence, the Executive Chairman, but 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 the presiding officer at the meeting.
