Section 3 in The Punjab Homoeopathic Practitioners Regulations, 1974
3. Time and place at which Council shall hold is its meetings under Section 12.
(1)The Council shall ordinarily meet twice in a year in the months of April and October, at such time as may be fixed by the Chairman; provided that the Chairman may, whenever he thinks fit, and shall, upon the written request of not less than four members, call a special meeting.(2)The meeting of the Council shall be convened by the Chairman and shall be held at Chandigarh; provided that the Chairman may, in public interest, hold the meeting at any place within the State of Punjab.
