Section 8(1) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989
(1)Ten clear days notice shall be given for a meeting of the Trustee Committee provided that the Chairman may, whenever he considers it emergent or extraordinary circumstance exist, convene emergent meeting of the Trustee Committee with 24 hours notice. The decision of the Chairman for the reasons to convene emergent Trustee Committee meeting shall be final.
