Section 10 in Gujarat State Council for Physiotherapy Act, 2011
10. Meeting of Council.
(1)The Council shall meet at least once in a year at such time and place as may be appointed by the Council:Provided that the first meeting of the Council shall be held at such time and place as may be appointed by the President.(2)One-third members of the total members of the Council shall form a quorum. When there is no quorum at a meeting, the presiding authority shall, after waiting for not less than thirty minutes for such quorum, adjourn the meeting for such hour or some future day as it may notify on the notice board at the office of the Council, and the business which would have been brought before the original meeting had there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting or any subsequent adjournment thereof, whether there be a quorum or not.(3)At least fifteen clear days notice, in writing, along with agenda proposed to be considered at a meeting of the Council shall be given to the members for holding an ordinary meeting. The notice of meeting shall be served through registered post with acknowledgement due.(4)The agenda of the meeting shall be settled by the Secretary in consultation with the President.(5)An extra-ordinary meeting of the Council shall be convened if a requisition in writing by not less than one-fifth of the total number of members of the Council is made to the Secretary :Provided that atleast seven clear days notice shall be given for convening such meeting.Explanation. - The expression "clear days" in this section does not include the day of the issue and the day of the receipt of the notice.
