Section 15(4) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(4)The notice of every meeting specifying the place, dale and lime shall be dispatched by the Secretary to every member at least three days before the date of the meeting :Provided that in the emergent circumstances, the meeting may be called on one-day's notice.
