Section 7 in The M.P. Homoeopathy Council (General) Rules, 1976
7.
Prior to any meeting of the Council or any Committee, the Registrar shall, under the instructions of the President, prepare a provisional agenda of business. In preparing such agenda, the Registrar shall include notices of motions, if any, received from members of the Council. Notice of every meeting shall be sent by Registrar to all members of the Council or the Committee, as the case may be, under registered post, at least fifteen clear days before the date fixed for the ordinary meeting and atleast seven clear days before the date fixed for special meeting of the Council or for the meetings of the Committee. Such notice shall state the date, time and place of the meeting and the agenda of business to be transacted at such meeting.
