Section 19 in The Rajasthan Indian Medicine Act, 1953
19. Time and place of meetings.
- The Board shall meet at such time and place and every meeting of the Board shall be summoned in such manner, as may be prescribed by regulations:Provided that, until regulations are made, it shall be lawful for the Chairman to summon a meeting or meetings 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.
