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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Police Rules, 2008

(2)The Secretary to the Commission, appointed by the State Government under the provisions of sub-section (3) of section 21 of the Act, shall issue a notice of meeting in writing to all members atleast 15 days before the scheduled date of the meeting:Provided that the Chairman of the Commission may convene a meeting of the Commission at short notice in emergent circumstances.