Section 7(1) in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005
(1)It shall be the duty of the Secretary to arrange to convene the meetings of the Committee with the permission of the Chairperson and to give to the Members thereof, unless otherwise specifically directed by the Chairperson, not less than 14 days' notice in writing of the date, time and place of the proposed meeting. The notice will also contain the agenda and connected papers, if any, of the meeting.
