Section 12 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
12. Notice of meetings and list of business.
(1)Ordinarily, two weeks notice shall be given to the members of the Board of a proposed meeting:Provided that the Chairperson, if he is satisfied that it is expedient so to do, may give notice of longer period not exceeding one month for such meeting.(2)No business except which is included in the list of business for a meeting of the Board shall be considered at the meeting without the permission of the Chairperson.(3)The Chairperson may at any time call a special meeting of the Board in case of urgency, after informing the members in advance about the subject-matter of discussion and the reasons of urgency.
