Section 17 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
17. Notice for meetings of Governing Body.
(1)For an ordinary meeting of the Governing Body, a notice specifying the place, date and time of the meeting, as approved by the Chairperson shall be given by the Secretary to the members at least two weeks prior to the date of such meeting and sent by registered post.(2)The agenda as approved by the Chairperson shall also be sent along with the notice of the meeting and where it is not possible, the agenda shall be sent at least ten days before the meeting by registered post.(3)For extraordinary meetings, notices specifying the place, date and time of the meeting, as approved by the Chairperson, shall be sent by the Secretary to the Chairperson and the members at least seven days before the date of the meeting, by registered post.(4)The agenda, as approved by the Chairperson, shall be sent by registered post, at least five days before the meeting.(5)The Chairperson may include in the agenda at any time before or during a meeting -(i)fresh items of business; and(ii)items supplementary to those included in the agenda,and such items shall be taken up for consideration in the meeting.
