Section 4 in Election of Chairman of the Board of Trustees
4.
The Special meeting referred to in Rule 1 shall be convened in the premises of the institution or endowment concerned or at such other place as may be fixed by the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner, or the Assistant Commissioner,as the case may be. Before convening the special meeting, the Commissioner,the Regional Joint Commissioner, the Deputy Commissioner, or the Assistant Commissioner, as the case may be, shall issue notice by registered post with acknowledgement due or by service through a local messenger, specifying the date, time and place of such meeting, the interval between the date of despatch of the notice, and the date of the meeting being not less than ten days.
