Section 6 in The Employees' State Insurance (Central) Rules, 1950
6. Minimum number of meetings -(1) The Corporation [and the Medical Benefit Council] shall meet at least twice each year.
(2)The Standing Committee [* * *] [ The words " and the Medical Benefit Council" omitted by G.S.R. 199, dated 6.3.1990 (w.r.e.f. 1.1.1990).] shall meet at least four times each year.(3)The Chairman may, whenever he thinks fit and shall, within fifteen days of the receipt of a requisition in writing from not less than one-half of the members of the body concerned, call a meeting thereof.(4)Any requisition made under this rule shall specify the object of the meeting proposed to be called.
