Section 20 in The United Provinces Indian Medicine Act, 1939
20. Time and place of meeting of the Board.
- The Board shall meet at such time and place and every meeting of the Board shall be summoned in such manner, as may be provided by the regulations :Provided that until regulations are made, it shall be lawful for the [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] to summon a meeting of the Board at such time and place as he may deem expedient, by a letter addressed to each member on a clear notice of fifteen days.
