Section 9 in The Orissa Industrial Housing Rules, 1969
9. Notice of the meeting.
(1)The Chairman shall fix the date 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 15 days before the date fixed for such meeting.(2)No business, which is not on the agenda, shall be considered at a meeting without the permission of the Chairman.
