Section 6(4) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(4)The Ordinary Meeting shall be called by the Chairperson with minimum seven days notice to all members:Provided that any member of the GSICC may, at any time, request the Chairperson to call an Emergency Meeting with a notice of forty-eight hours.Provided further that the Chairperson may convene an emergency meeting with twenty-four hours' notice.
