Section 4 in Central Council of Homoeopathy (General) Regulations, 2018
4. Time Place and preparation of business at meetings of Central Council.
(1)Meetings of the Council shall ordinarily be held at Delhi or at such other places and on such dates and time as may be decided by the Central Council:Provided that the President may call a special meeting at any time on [minimum of seven days] [Substituted 'fifteen days' by Notification No. 7-2/2018-CCH, dated 25.4.2019 (w.e.f. 15.11.2018).] notice -(i)to deal with any urgent matter requiring the attention of the Central Council;(ii)for a purpose referred to in clause (b) of sub-regulations (1) of regulation;(iii)on a requisition signed by not less than fifty percent of the total members of the Central Council for a purpose which is within the scope of the Central Council's functions, not being a purpose referred to in clause (ii).(2)The first meeting of the Central Council held in any financial year shall be the Annual Meeting of the Central Council for that year.(3)In the special meetings as referred in proviso to sub-regulation (1), only the subject for which the meeting has been called, shall be discussed.
