Section 7 in Rajasthan Muslim Wakf Regulations, 1964
7. Notice of meeting.
(1)The meetings of the Board shall be convened by the Secretary who shall give to every member notice of the date on which and the time and place at which the meeting is to be held at least 10 days before the date of the meeting:Provided that in case of a special meeting such notice shall be of 24 hours.(2)A notice of the ordinary meeting shall be in Form II.(3)A notice of a special meeting shall specify the date, place and time of the meeting and shall state the special business to be done also give substance of the resolution to be considered and shall be in Form III.(4)A notice of the annual meeting shall be issued by the Secretary in the light of the resolution passed in that behalf, which shall be in Form IV.(5)Notice of meetings may be sent by post under certificate of posting or may be served personally.
