.-(1) The Secretary to the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall give at least fourteen days' notice to every member of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] present in India of the time and place fixed for each meeting and shall send to every such member agenda of business to be disposed of at that meeting not less than seven days before the meeting:Provided that when an emergent meeting is called, at least two days' clear notice shall be given.[* * *] [ Sub-Rule (1-A) omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).](2)[ Notices referred to in sub-rule (1) shall be delivered at or posted to, the usual place of residence of the member.] [ Inserted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).](3)[] [ Sub-Rule (2) renumbered as Sub-Rule (3) thereof by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] No business which is not on the agenda shall be considered at a meeting without the permission of the Chairman.
