Section 5 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
5. Manner of convening a meeting and of giving notice thereof.
- Notice of every meeting with agenda shall be issued by the Chairman or under his the instructions by the Secretary at least ten days before the date of the meeting. Every such notice shall state the place, the date and the hour of such meeting. Every item of agenda shall be in the form of a regular proposal complete in itself. A copy of notice shall also be sent to Secretary of the Board or any other person authorised by the Board in this behalf, for information, Papers relating to any subject included in the agenda of any meeting shall be open for inspection to every member at the office of the Committee during the usual office hours. An emergent meeting under Bye-laws may be convened at a shorter notice of not less than two days.
