Section 5(2) in The Maharashtra Council of Indian Medicine Rules, 1961
(2)The notice shall,(i)State the date, hour and place of the proposed meeting;(ii)Declare the purpose of the meeting i.e. whether it is general business or any (named) special business;(iii)in the case of an extraordinary meeting, be accompanied by a copy of the agenda for the proposed extraordinary meeting. The agenda shall be prepared by the Registrar under the instructions of the President [* * * *] [Deleted by G.N dated 21-3-1985.];(iv)In the case of inquiry under section 20, be accompanied by copies of the relevant documents and evidence.
