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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(iii) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(iii)Seven clear days' notice of an ordinary meeting and two clear days' notice of a special meeting specifying the time and place at which such meeting is to be held and the business to be transacted thereat, shall be given to the members by the members by the Member Secretary. A copy of the notice shall also be passed on the notice board of the office of the Board. Such notice shall, in the case of special meetings, include a motion or proposition, If any, mentioned in the written request made for such meeting, or in the Government direction or in the proposal made by the Chairman.