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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(6)(a) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996

(a)The Central Executive Committee may adjourn its meetings from day to day or to any particular day.(b) Where a meeting of the Central Executive Committee is adjourned from day today, notice of such adjourned meeting shall be given to the members available at the place where the meeting which is adjourned if held, by messenger and it shall not be necessary to give notice of the adjourned meeting to other members.