Section 12 in The Kerala Minimum Wages Rules, 1958
12. Notice of meetings.
(1)The Chairman shall fix the date, time and place of every meeting and a notice in writing containing the aforesaid particulars along with a list of business to be conducted at the meetings shall be sent to each member by registered post at least [seven days] [Substituted by SRO No. 558/82, dated 21.4.1982.] before the date fixed for such meeting.[x x x] [Omitted by SRO No. 558/82, dated 21.4.1982.]
