Section 5(5) in Delhi Legal Services Authority Regulations,2002
(5)Any Member of the State Authority 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. If such intimation is received before issue of the notice of the meeting, the subject or matter hall, if so directed by the Patron-in-Chief, be included in the Agenda of the meeting. If such intimation is received fter issue of the notice, the subject or matter may be considered at the meeting with the permission of the personpresiding at the meeting.
