Section 31C(4) in Maharashtra Public Trust Rules, 1951
(4)Seven clear days' notice of an ordinary meeting and ten clear day's notice of a special meeting specifying the date, time and place at which such meeting shall be held, and the business to be transacted thereat shall be circulated to the members and pasted up at the office of the committee. Such notice shall, in the case of a special meeting, specify the motion or proposition mentioned in the written request made for such meeting.
