Section 27 in The Orissa Veterinary Council Rules, 1997
27. Time and Place of business.
(1)The meeting of the State Council shall ordinarily be held once in every three months at such time and places as may be decided by its president :Provided that the venue of meeting shall be within the State.(2)The President may in the course of a meeting of the said Council decide the date of next meeting.(3)A special meeting of the State Council, if deemed necessary shall be called by the President on seven days notice at any time.(4)The last meeting of the State Council held in any financial year shall be the annual meeting of that Council for that year.(5)The Register shall give the information about the meeting well in advance (not less than fifteen days before the date of meeting) to all the members by letter sent under certificate of posting.(6)The registrar shall issue along with the notice for the meeting preliminary agenda stating the business to be brought before the meeting.(7)In case of a special meeting, the Register shall, not less than seven days before the date fixed for that meeting, issue along with the notice for the said meeting the items of business on the agenda proposed for that meeting.(8)A member who wishes to move any motion not included on the agenda for an ordinary meeting or to move ah amendment to any item of agenda so included, shall give notice thereof to the Registrar, in writing, not less than seven days before the date fixed for the meeting.(9)Every meeting of the State Council shall be presided over by its President when present or, in his absence, by Vice-President. In case both President and Vice-President are absent, the meeting of the State Council shall be presided by any other member chosen by the members present from amongst themselves.
