Section 3B(6) in Chhattisgarh State Legal Services Authority Regulations, 2003
(6)The Member Secretary of the State Authority shall prepare the agenda of the meeting of the State Authority and the Executive Chairman shall, finally approve the Agenda with the previous sanction of the Patron-in-chief of the State Authority. The notice of even meeting of the State Authority, shall be given in writing by the Member Secretary to the Members, atleast 7 clear days before the date of the meeting. However, in urgent matters, the notice of only 3 days may be given.
