Section 12A(2) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(2)The Allotting Authority shall give to the members of the Advisory Committee at least one week's notice of the date of meeting:Provided that if any member of the Advisory Committee fails to attend on the date fixed despite service of notice, the allotting authority shall carry on the work of allotment in consultation with such of the members as attend the meeting.Explanation. - The notice of the date of meeting shall be served in the manner prescribed in the Revenue Courts Manual for the service of summons or notices:Provided that if the service is not possible in the aforesaid manner, the notice shall be sent under a postal certificate or by registered post.