Section 6 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
6. Meeting of the Board section 8.
(1)Meeting of the Board shall ordinarily be held at Chandigarh on such dates as may be fixed by the Chairman.(2)The Chairman shall, upon the written request of not less than 5 members of the Board or upon a direction of the State Government of if he so chooses himself, call a special meeting.(3)["Ten clear days"] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] notice of an ordinary meeting and two clear days' notice of a special meeting specifying the time and place at which this meeting is to be held and the business to be transacted thereat, shall be given to the members by the Members-Secretary. A copy of the notice shall also be pasted on the Notice Board of the office of the Board. Such notice shall, in the case of special meeting, include a motion or proposition, if any, mentioned in the written request made for such meeting or in the Government direction or in the proposal made by the Chairman. [The Member - Secretary may telephonically give notice to the Members of the special meeting] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.].(4)The notice may be given to the Members personally or by sending it by registered post [acknowledgement due] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] to his last known place of residence or business or in such other manner as the Chairman in the circumstances of each case thinks fit.(5)No Member shall be entitled to bring forward for consideration at the meeting any matter of which he has not given ["fourteen days"] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] clear notice to the Member-Secretary, unless the Chairman in his discretion, permits him to do so.[***] [Omitted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.]
