Section 9(3) in Gujarat District Mineral Foundation Rules, 2016
(3)The agenda for every meeting of the Governing Council shall be circulated in advance, at least 15 calendar days prior to the date of the meeting. The agenda shall be accompanied by an explanatory statement, which shall describe, in sufficient detail, the matters to be considered by the Governing Council at its meeting:Provided, that, for urgent matters, a meeting of the Governing Council may be convened at a shorter notice:Provided that at least fifty per cent, of the members of the Governing Council have given their consent for such meeting Such consent may be provided through e-mail.**Note. - This provision has been reinstated to provide for flexibility to hold meetings at a shorter notice. In absence of such provision validity of a meeting without notice of 15 calendar days could be questioned.
