(1)The Chairman may, at any time call a meeting of the Board and may do so if a requisition for a meeting is presented to him in writing by at least Seven members.(2)The Chairman may require any officer of the Board, besides the Executive Director or invite any person to attend any meeting of the Board, but such officer or person shall not be entitled to vote.(3)At least fourteen clear days before any meeting of the Board, notice of the time and place of the intended meeting signed by the Secretary shall be sent to the Central Government and left at or posted to the address of every member;Provided that in case of urgency, a special meeting of the Board may be summoned at any time by the Chairman, who shall inform, in advance, the Central Government and the members, of the subject matter for discussion and the reasons for which he considers the matter urgent.(4)Not with standing anything contained in this rule, the Central Government may, at any time, call a meeting of the Board.*The Words eight members were substituted for the words seven members vide Tobacco Board (Amendment) Rules 1988 published in Gazette of India (Extraordinary) Part-II, Section-3 (i), dated 16-5-1988.
