Section 5 in Central Council of Homoeopathy (General) Regulations, 2018
5. Notice of Meetings.
(1)Notice of every meeting other than a special meeting called under the proviso to sub-regulation (1) of regulation 4, or under the first proviso to regulation 8 shall be dispatched by the Secretary to each member not less than [fifteen days] [Substituted 'forty five days' by Notification No. 7-2/2018-CCH, dated 25.4.2019 (w.e.f. 15.11.2018).] before the date of the meeting.(2)Notice of every meeting of the Central Council shall be dispatched by registered post and non receipt of any notice, shall not, however invalidate, the proceedings of any meeting, and the notice may also be e-mailed to the members.
