Section 6(3) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(3)["Ten clear days"] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] notice of an ordinary meeting and two clear days' notice of a special meeting specifying the time and place at which this meeting is to be held and the business to be transacted thereat, shall be given to the members by the Members-Secretary. A copy of the notice shall also be pasted on the Notice Board of the office of the Board. Such notice shall, in the case of special meeting, include a motion or proposition, if any, mentioned in the written request made for such meeting or in the Government direction or in the proposal made by the Chairman. [The Member - Secretary may telephonically give notice to the Members of the special meeting] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.].
