Section 14 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
14. Notice of meetings and list of business [Sections 5 (2) and 35 (2) (b)].
(1)Ordinarily fifteen days' notice shall be given to other members of a proposed meeting.(2)No business which is not on the list of business for a meeting shall be considered at that meeting without the permission of the Chairman.
