Section 3(2) in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
(2)A notice of not less than ten clear days shall be given for each meeting of the Board specifying therein the date, hour and place of meeting and such notice shall be sent to every director at the address registered with the Board :Provided that on the receipt of a requisition signed by not less than three [Directors] [Substituted for word 'Members' vide Punjab Government Notification No. GSR 24/PA28/76/Section 71 Amendment dated 4.3.1983.] as provided in Section 16 of the Act or in an emergency, the Chairman may convene a meeting by giving not less than four clear days notice.
