Section 24 in Punjab State Veterinary Council Rules, 1997
24. Time and place of business. [(Sections 38(6) and 65(2)(c)(o)].
(1)The business meetings of the Punjab Council shall ordinary be held once in every three months in January, April, July and October every year at such time and place as may be decided by its President :Provided that the place chosen shall be within the State of Punjab.(2)The President of the Punjab Council may, in the course of a business meeting of said Council, decide the date for the next meeting out of the months mentioned in sub-rule (1).(3)A special meeting of the Punjab Council, if deemed necessary shall be called by the President of the Punjab Council at reasonable notice at any time.(4)The first meeting of the Punjab Council held in any financial year shall be the annual meeting of the Punjab Council for that year .(5)The minutes of every meeting other than a special meeting, called under sub-rule (3) shall be despatched by the Registrar by hand or by post to every member of the Punjab Council not later than fifteen days after the said meeting.(6)The items of business on the preliminary agenda of an ordinary quarterly meeting of the Punjab Council shall be intimated to the members of the Punjab Council by the Registrar, in writing, well in advance of the date fixed for the meeting. However, any other item can be discussed with the permission of the Chair.
