8. Meeting of the Council .-(1) There shall ordinarily be [four] meetings of the Council every year which may be increased to [five] [Substituted for the words "four" by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)], if necessary.
(2)An extraordinary meeting of the Council may be convened by the Secretary, if the Chairperson so desires, or if a requisition in that behalf is presented to the Chairperson by at least one-third members of the Council and such requisition shall set out matters for consideration in the meeting.(3)The date and venue of the meeting shall be such as may be decided by the Chairperson.(4)An ordinary meeting of the Council may be called by giving not less than [15 days] [Substituted for the words "one month's" by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)] notice in writing and an extraordinary meeting by giving not less than one week's notice in writing:Provided that an extraordinary meeting may be called by giving shorter notice if the urgency of the business to be transacted, so requires.
