Section 3 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
3. Notice of meetings of Board.
(1)Every ordinary meeting shall be called once in every three months so as to comply with the provisions of sub-section (1) of section 10.(2)The Chairman shall cither on his own as provided under proviso of subsection (1) of section 10 or upon a written request of not less than seven members of the Board or upon a direction of the Government, issue or cause to be issued a notice calling a special meeting.(3)Seven clear days' notice from the date of despatch of an ordinary meeting and two clear days' notice of a special meeting shall be circulated to the members specifying the time and place at which such meeting is to be held and the business to be transacted thereat.(4)Notice may be given to the members by delivering the same by messenger or sending it by post to their last known place of residence or office.(5)No member shall be entitled to bring forward for consideration of the meeting any matter of which he has not given five clear days' notice to the Member-Secretary unless the Chairman, in his discretion, permits him to do so.(6)The Board may adjourn from day to day or any particular day, and no fresh notice shall be required for any adjourned meeting.(7)No proceeding shall be invalidated merely on the ground that the provision in this rule relating to the notice is not strictly complied with.
