Section 11(b) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(b)Notice of Meeting. - Notice of not less than 15 days from the date of meeting containing the date, time and place of every ordinary meeting together with an agenda of business to be conducted at meeting shall be despatched by Registered Post or by special messenger to each Trustee Provided that when the Chairman calls a meeting for considering any matter which in his opinion is urgent, notice giving such reasonable time as he may consider necessary shall be deemed sufficient.
