Section 5 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
5. Notice of meetings.
(1)All meetings of the Board and the Court shall be called by the Registrar by a notice addressed and sent to each of the respective members not less than thirty clear days before the date fixed for an extraordinary meeting.(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.(3)Not less than ten clear days before the date fixed for an ordinary meeting, the Registrar shall send to the respective members a copy of the agenda for the meeting. The agenda shall be prepared by the Registrar under the instructions of the President or, as the case may be, the Chairman.(4)At any meeting which is convened for special business, no other business than that specified in the notice shall be transacted, unless the Board, or as the case may be, the Court, by a resolution at the meeting agrees to consider any further business.
