Section 5(3) in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004
(3)The notice and agenda for the meeting shall normally and be circulated at least seven days in advance by the Secretary. The notice and the agenda may be delivered to the members personally upon acknowledgement or despatched by registered post or courier service or transmitted through any other secure and reliable means of communication, as may be recognized under any law for the time being in force:Provided that the Chairman of the Committee may convene an emergent meeting of the Committee by giving at least forty-eight hours' notice.
