Section 11 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
11. Notice of meetings and list of business
.-(1) Notice shall be given to every member present in India of the time and place fixed for each ordinary meeting at least fifteen days before such meeting and every member shall be furnished with a list of business to be considered at the meeting.(2)(a)An emergency meeting of the Committee may be called by the Chairman to discuss matters on which a decision has to be taken immediately.(b)Notice shall be given either by registered post or by telegram or in person, to every member present in India, of the place, time and date of an emergency meeting at least four days before such meeting and every member shall be furnished with a list of business to be considered at the meeting.(3)No business which is not included in the list of business shall be considered at a meeting without the permission of the Chairman.
