3. Notice of meetings
(1) Meeting of the Central Board shall be held
on such dates as may be fixed by the Chairman.
(2) The Chairman shall, upon a written request
of not less than five members of the Central Board or upon a direction of the
Central Government, call a special meeting of the Central Board.
(3) Fifteen clear days' notice of an ordinary
meeting and three days' notice of special meeting specifying the time and the
place at which such meeting is to be held and an agenda of business to be
transacted thereat, shall be given by the member-secretary or Chairman to the
members or any other officers of the Board.
(4) Notice of the meeting may be given to the
members by delivering the same by messenger or sending it by registered post to
his last known place of residence or business or in such other manner as the
Chairman may, in the circumstances of the case, think fit.
(5) No member shall be entitled to bring forward
for the consideration of a meeting any matter of which he has not given ten
clear days' notice to the member -secretary unless the Chairman, in his
discretion, permits him to do so.
(6) If the Chairman or presiding officer
adjourns a meeting from day to day or any particular day he shall give reasons
thereof and no fresh notice shall be required for such an adjourned meeting.
