Section 22 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
22. Notice of Meetings.—
(1)The meetings of the Central Executive Committee shall ordinarily be held in New Delhi on such dates as may be fixed by the Chairperson: Provided that it shall meet at least once in every three months.(2)The Chairperson shall, upon the written request of not less than ten members of the Central Executive Committee, call a special meeting of the Committee.(3)Fifteen clear days ‘notice of an ordinary meeting and five clear days’ notice of a special meeting specifying the time and the place at which such meeting is to be held and the business to be transacted thereat, shall be given by the Member-Secretary to the members.(4)Notice of a meeting may be given to the members by delivering the same by messenger or sending it by registered post to his last known place of residence or business or in such other manner as the Chairperson, may, in the circumstances of the case, thinks fit.(5)No member shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given ten clear days’ notice to the Member-Secretary unless the Chairperson, in his discretion, permits him to do so.(6)(a)The Central Executive Committee may adjourn its meetings from day to day or to any particular day.(b) Where a meeting of the Central Executive Committee is adjourned from day today, notice of such adjourned meeting shall be given to the members available at the place where the meeting which is adjourned if held, by messenger and it shall not be necessary to give notice of the adjourned meeting to other members.(c)Where a meeting of the Central Executive Committee is adjourned not from day to day but from the day on which the meeting is to be held to another date, notice of such meeting shall be given to all the members as provided in sub-rule (4) of this rule.
