Section 67(1) in The Goa Medical Council Rules, 1995
(1)The Chairman and the Disciplinary Committee shall cause to be served on the registered practitioner a notice in From 11 subject to such variation as the circumstances of the case may require. Such notice shall specify the nature and particulars of the charges drawn clearly and precisely and shall inform him of the day on which the Council intends to deal with the case, and shall call upon the practitioner to put in the written statement of his defence within a period of not less than 15 days or such other period not exceeding 60 days, as may be permitted by the Disciplinary Committee and to attend before the Disciplinary Committee on such date as specified thereof. The notice shall be sent at least 3 weeks before the date of enquiry.
