Section 33 in Gujarat Metropolitan Planning Committees Rules, 2016
33. Meeting of Committee and procedure to be followed.
(1)The Committee shall meet for the transaction of its business, as often as may be necessary, but not less than twice in a year.(2)All meeting of the Committee shall be presided over by the Chairperson.(3)The Chairperson or in his absence, the senior most member of the Committee authorized by the Chairperson, shall fix the day, time and place of the meeting and approve the items of the agenda for the meeting.(4)At least ten days clear notice of the meeting before the date of meeting along with the agenda shall be given to the members by the Member-Secretary of the Committee. The notice shall be delivered personally upon acknowledgement or transmitted through any secured and reliable method of communication as may be recognized under any law' for the time being in force.(5)An item not included in the agenda of the meeting of the Committee may be taken up for consideration with the permission of the Chairperson or in his absence, the presiding member.
