Section 3 in The Punjab State Warehousing Corporation Regulations, 1976
3. Meetings of the Board and the Executive Committee. [Section (42)(2)(c)].
(1)A meeting of the Board and of the Executive Committee shall be held at least once a quarter in each year :Provided that the meetings of both the bodies may not ordinarily be held in the same month.(2)Ordinarily not less than 10 days' notice shall be given to every Director of a meeting of the Board and not less than 7 days' notice shall be given to a member of the Executive Committee of a meeting of the Executive Committee.(3)Notwithstanding anything contained in sub-regulation (2) an emergent meeting of the Board or of the Executive Committee may be convened at a shorter notice and such notice shall be deemed to be sufficient to enable every director or member of the Executive Committee who is at that time in India to attend such meeting.(4)A meeting of the Board or of the Executive Committee shall be convened by the managing director in consultation with the Chairman. A notice of the meeting shall be sent to each Director or Member of the Executive Committee, as the case may be, at his registered address specifying the time, date and place of the meeting and the business to be transacted at the meeting.(5)No business other than that specified in the notice shall be transacted at a meeting except that of which 7 days' clear notice has been given to the Chairman but with the permission of the authority presiding at the meeting any other matter may be considered.(6)A special meeting of the Board shall be convened on a requisition received from not less than three Directors.
