Section 25(3) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(3)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 and if such intimation is received before issue of the notice of the meeting, the subject or matter shall if so directed by the Patron-in-Chief, be included in the Agenda of the meeting. If such intimation is received after issue of the notice, the subject or matter may be considered at the meeting with the permission of the Chair.
