Section 4 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
4. Meeting of convening a meeting and of giving notice thereof.
- Notice of every meeting with agenda shall be issued by the Secretary of the Committee under the instructions of the Chairman of the Committee, at least, seven days before the date of the meeting. Every such notice shall state the place, the date and the hour of such meeting. Every item of agenda shall be in the form of a regular proposal complete in itself. A copy of the notice shall also be sent to the Vice-Chairman of the Board or any other person authorized by him in this behalf, for information. Papers relating to any subject included in the agenda of any meeting shall be open for inspection to every member at the office of the Committee during the usual office hours. An emergent meeting may be convened at a shorter notice of not less than two days. The meeting shall be held on a working day only.
