Section 15(5) in The Maharashtra State legal Aid and Advice Scheme, 1979
(5)The quorum for the meeting of the [Greater Bombay, Nagpur and Aurangabad Legal Aid and Advice Committees] [These words were substituted for the original by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated the 17th July, 1984, clause 8.] shall be five and four, respectively including the Chairman, and that of the District and Taluka Legal Aid and Advice Committee shall be three, including the Chairman.
