Section 34(2) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(2)Every authority, committee and body of the University shall make Regulation providing for issue of notice to the members of such authority, committee or body for the date of meetings and of the business to be considered at meetings and for keeping the minutes of the meeting :Provided that until regulation providing for issue of notice to the Members is made, the mode of issue of notice shall be in person and by registered A.D. or by Courier Service issued before minimum ten days from the date of meeting :Provided further that any authority, committee or body of the University which is not satisfied with any modification or annulment may appeal to the Chancellor whose decision in this matter shall be final.
