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State of Bihar - Section

Section 22 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

22.

Every notice, calling a meeting of the committee shall state the, time and place at which such a meeting is to be held and shall, except in case of an emergent meeting, be sent through a messenger or by post under postal certificate to every member of the committee not less than ten clear days before the day appointed for the meeting. In the case of an emergent meeting, the notice shall be served on every member at least twenty four hours before the time appointed for the meeting.