Section 13 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
13. Notice of meetings.
(1)The meeting of the Co-ordination Committee shall ordinarily be held at the Headquarter of the State on such dates as may be fixed by the Chairperson:Provided that it shall meet at least once in every six months.(2)The chairperson shall, upon the written request of not less than 10 members of the Co-ordination Committee, call a Special meeting of the State Co-ordination Committee.(3)Ten clear days' notice of an ordinary meeting and five clear days notice of a special meeting specifying the time and the place at which such meeting is to be held and the business to be transacted there at, 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 by messenger or sending it by registered post to his last known place of residence or business or in such other manner as the Chairperson may, in the circumstances on the case, thinks fit.(5)No member shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given 10 clear days notice to the Member-Secretary, unless the Chairperson, in his discretion permits him to do so.(6)(a)The State Co-ordination Committee may adjourn its meetings from day to day or to any particular day.(b)Where a meeting of the State Co-ordination Committee is adjourned from day to day, notice of such adjourned meeting shall be given to the members available at the place where the meeting which is adjourned is held, either by telephone or by special messenger and it shall not necessary to give notice of the adjourned meeting to other members.(c)Where a meeting of the State Co-ordination Committee is adjourned not from day to day but from the day on which the meeting is to be held to another date, notice of such meeting shall be given to all the members as provided in sub-rule (4).
