Section 12(ii) in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977
(ii)If any member is out of India, or is otherwise not in a position to attend the meeting, the service of notice on such a member may be dispensed with by the Secretary with the prior approval of the Chief Administrator, provided that if any member is present without issue of notice, the proceedings of such meeting shall not be challenged on the ground of non- issuance of notice.
