Section 12 in The Minimum Wages (Central) Rules, 1950
12. Notice of meetings
.-The Chairman shall fix the date, time and place of every meeting and a notice in writing containing the aforesaid particulars alongwith a list of business to be conducted at the meeting shall be sent to each member by registered post at least fifteen days before the date fixed for such meeting:Provided that in the case of an emergent meeting, notice of seven days only may be given to every member.
