Section 11(1) in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
(1)It shall be the duty of the Secretary to convene meetings of the Committee and to give the Committee members thereof not less than 14 days notice in writing of the date, time and place of the proposed meeting. If considered necessary, Chairperson may reduce the period of notice to transact any urgent business. The notice will also contain the agenda and connected papers, if any, of the meeting.
