Section 13(1) in The Orissa Homoeopathic Act, 1956
(1)The Board shall have an office at the headquarters of the State Government and shall meet at such time and place, and every meeting of the Board shall be summoned in such a manner, as may be provided by regulations :Provided that until regulations are made, it shall be lawful for the Secretary 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.
