Section 3 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
3. Time and place of meeting.
- A meeting shall ordinarily be held at the office of the Committee, at least, once in a month on the date and time fixed by the Chairman. The Chairman may, at his own discretion or on requisition in writing by not less than one- half of the total number of the members constituting the Committee, shall call an emergent meeting. The Chairman may, for administrative convenience, on a matter urgent and important, which cannot wait till the next meeting, get the opinion of the Committee by circulation of paper amongst the members. The papers so circulated shall, however, be placed before the Committee for confirmation at its meeting.
