Section 10 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
10. General.
(1)A member of the Committee may ask for information regarding anything done or purported to be done by the Committee or regarding the affairs of the Committee by written notice and shall be supplied with such information by the Chairman of the Committee. The requisition for such information shall reach at least four days before the meeting in the office of the Committee :Provided that the Chairman may refuse to supply any information disclosure of which in the opinion of the Chairman be against the interest of the Committee.(2)Except with the recorded consent of not less than one half of the total number of members of the Committee, no subject once finally disposed of shall be reconsidered within three months.(3)No member shall be entitled to attend a meeting in which matter in or against his interest is to be discussed.
