Section 9 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
9. Meeting.
(1)The place, date and time of meeting shall be fixed by Member-Secretary with the approval of the Chairman.(2)A notice of each meeting indicating place, date and time of the meeting shall be sent by the Member-Secretary to each member at least ten days before the date of the meeting; provided that the Chairman may at any time call a meeting at short notice to transact any business which in his opinion is of an urgent nature.(3)A copy of the agenda of the meeting and where necessary a copy of explanatory note on the items of discussion shall be sent to each member before the date fixed for meeting;Provided that in case of a meeting for consideration of the Budget estimate for the ensuing financial year and the revised estimate for the current financial year the notice shall be accompanied by a copy of the draft estimate and by a notice sufficient to explain the estimates.(4)No resolution of the Board shall be invalid only on the ground of any defect in the service of notice or agenda of any meeting.
