Section 8(4) in The M.P. State Legal Services Authority Rules, 1996
(4)On receipt of the requisition, the Member-Secretary shall, [with the approval of] [Substituted by Notification.No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] consultation with the Patron-in-Chief or, in his absence, with the Executive Chairman, convene a meeting of the State Authority for consideration of the subject or matter specified in the requisition :Provided that in case the meeting of the State Authority is going to be held within a month from the date of receipt the requisition, then the subject or matter mentioned in the requisition shall be included for consideration in the agenda of such meeting with the approval of the Patron-in-Chief of, or in his absence, the Executive Chairman.
