Section 28 in Gujarat State Council for Physiotherapy Rules, 2013
28. Notice for calling Meeting.
(1)All members of the Council shall be given fifteen clear days' notice of an ordinary meeting and seven clear days' notice of an extraordinary meeting. Every notice shall also be disputed on the notice board at the office of the Council. Such notice shall specify the date, time and place of meeting and state whether the meeting is for general business or for any special business. If the meeting is for a special business, the nature of such business shall also be mentioned in the notice.(2)The Registrar shall send to all members a copy of the agenda and explanatory notes thereon, fifteen clear days' before the date so fixed for an ordinary meeting.
