Section 5 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
5. Time and place of meetings of the Board or any committee of the Board and the procedure to be followed at such meetings.
(1)Meetings of the Board shall ordinarily be held at the Headquarters of the Board on such dates as may be fixed by the Chairman's.(2)The Chairman shall either on his own motion or upon the along with written request of not less than five members of the Board or upon a direction of the Government, call a special meeting of the Board.(3)Fifteen clear days' notice for an ordinary meeting and three clear day's for a special meeting, specifying the time and place to which such meeting is to be held and the business to be transacted thereat shall be given by the Member-Secretary to the members.(4)Notice of a meeting may be given to the members by delivering the same by messenger or sending it by registered post to his last known place of residence or business or in such other manner as the Chairman may in the circumstances of the case, deem fit.(5)No member shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given ten clear days' notice to the Member-Secretary unless the Chairman in his discretion, permits him to do so.(6)The Board may adjourn from day to day or any particular days, and no fresh notice shall be required for any adjourned meeting.(7)No proceeding shall be invalidated merely on the ground that the provisions in this rule relating to the notice is not strictly complied with.
