Section 12 in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977
12. Notice for the meeting.
- (i) At least seven days' notice in writing for an ordinary meeting shall be given to each member by the Secretary. An extra- ordinary meeting could, however, be convened at 24 hours' notice. A copy of the agenda for meeting shall also be sent to the members either with the notice or as soon thereafter as possible, but at least 3 days before the ordinary meeting.(ii)If any member is out of India, or is otherwise not in a position to attend the meeting, the service of notice on such a member may be dispensed with by the Secretary with the prior approval of the Chief Administrator, provided that if any member is present without issue of notice, the proceedings of such meeting shall not be challenged on the ground of non- issuance of notice.(iii)A notice shall be deemed to be duly served, if it is sent within the prescribed time limit to the member personally by hand or by post at the registered address communicated by the member in writing to the Authority.
