Section 8(2) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(2)Notice of not less than seven days from the date of issue, containing the date, time and place of every ordinary meeting together with a list of business to be conducted there, shall be given to every Trustee :Provided that where the Chairman of the Board of Trustees calls a meeting for consideration of any matter which in his opinion of urgent nature, any shorter notice consider by him to be reasonable shall be deemed sufficient.
