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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1) in Uttarakhand State Urban Transport Fund Rules, 2015

(1)For the meeting of the Executive Committee constituted under sub-rule (2) of Rule 5 at least one week prior notices shall be necessary. Under emergent circumstances, meeting may be called at short notice by the Member Secretary with the prior approval of the Chairman. The quorum for the meeting shall be 04 in which presence of the Chairman and member of the finance services shall be necessary. It is necessary to held two meeting of Executive Committee in one year.