Section 5 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
5. Notice of meeting.
(1)Meeting of the Board shall ordinarily be held at Lucknow on such dates as may be fixed by the Chairman.(2)The Chairman, shall upon the written request of not less than five members of the Board or upon the direction of the State Government call a special meeting of the Board.(3)Seven clear days notice of an ordinary meeting and three clear days notice of a special meeting specifying the time and place at which such meeting is to be held and the business to be transacted thereat, shall be given by the Member-Secretary to the members.(4)Notice of a meeting may be given to the members by delivering the same through messenger of by sending it by the registered post of 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)Unless the Chairman, in his discretion, permits him to do so, no member shall be entitled to bring forward for the consideration in the meeting any matter of which he has not given seven clear days' notice to the Member-Secretary.(6)The Board may adjourn the meeting to the next day or to any particular day, and no fresh notice shall be required for any adjourned meeting.(7)No proceeding shall be invalidated merely on the ground that the provision in this rule relating to the notice is not strictly complied with.
