Section 9(3) in The West Bengal Advocates Welfare Fund Act, 1991.
(3)(a)The meetings of the Trust Committee shall be convened by the Secretary of the Trust Committee with the approval, or under the direction, in writing, of the Chairman, or the Working Chairman of the Trust Committee, and the date, time and place of such meetings shall be such as may be fixed by the Chairman, or the Working Chairman, of the Trust Committee.(b)At least fifteen days' notice of every such meeting shall be given by the Secretary of the Trust Committee to each member of the Trust Committee:Provided that in the case of any emergency, such meeting may be convened with notice of at least two days.
