Section 5(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(2)The notice shall -(i)state the date, hour and place of the proposed meeting;(ii)declare the purpose of the meeting i. e. whether it is general business or any (named) special business;(iii)in the case of an extraordinary meeting, be accompanied by a copy of the agenda for the proposed extraordinary meeting. The agenda shall be prepared by the Registrar under the instructions of the President or, as the case may be, the Chairman.(iv)In the case of inquiry under section 23, be accompanied by copies of the relevant documents and evidence.
