Section 5 in Bye-Laws of the Tamil Nadu Medical Council
5.
Previously to any meeting of the Council, the Registrar shall, with the President, prepare a provisional programme of business, and shall furnish a copy thereof to each member of the Council, not less than seven days before the day of meeting; and at the same time forward to all member of the Council copies of the documents and evidence in any penal cases to be brought before the Council during that Session.
