Section 23 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
23. Notice of Meetings.
(1)The meetings of the Executive Committee shall ordinarily be held at the State Headquarters on such dates as may be fixed by the Chairperson.(2)The Chairperson shall, upon the written request of not less than 10 members of the State Executive Committee, call a special meeting of the State Executive Committee.(3)Ten clear days notice of an ordinary meeting and five clear days notice of a special meeting specifying the time and the place at which such meeting is to be held and the business to be transacted there at, shall be given by the Member-Secretary to the members.(4)Notice of a meeting may be given to the members by delivering same by messenger or sending it by registered post to his last known place of residence or business or in such other manner as the Chairperson may, in the circumstances of the case, thinks fit.(5)No member shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given 10 clear days notice to the Member-Secretary unless the Chairperson, in his discretion permits him to do so.(6)The State Executive Committee may adjourn its meetings from day to day, or to any particular day.-(i)Where a meeting of the State Executive Committee is adjourned from day to day, notice of such adjourned meeting shall be given to the members available at the place where the meeting which is adjourned is held either by telephone or by special messenger and it shall not be necessary to give notice of the adjourned meeting to other members.(ii)Where a meeting of the State Executive Committee is adjourned not from day to day but from the day to which the meeting is to be held to another date, notice of such meeting shall be given to all the members as provided in sub-rule (4).
