Section 48(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)Seven clear days' notice of an ordinary meeting and five clear days' notice of a special meeting specifying the date time and place at which such meeting is to be held and the business to be transacted thereat shall be sent to the members entitled to attend the meeting and affixed on the notice board of the office of the market committee. Such notice shall include in the case of a special meeting any motion or proposition to be considered at such meeting:Provided that in case of urgency the Chairman may for reasons to be recorded in writing convene a special meeting of the market committee by giving thirty-six hours previous notice to the members.
