Section 14 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
14. Notice of Meetings.
(1)The meetings of the State Advisory Board on disability shall ordinarily be held at the State head quarters on such dates as may be fixed by the Chairperson.(2)The State Advisory Board on disability shall meet at least once in every six months.(3)The chairperson shall preside over every meeting of the State Advisory Board on disability and in his absence, the members present shall elect one of the members to preside at that meeting.(4)Fifteen clear days notice of an ordinary meeting and five clear days notice of a special meeting, specifying the time, venue and the agenda, shall be given by the Member-Secretary to the members.(5)Notice of a meeting may be given to the members by delivering the same by messenger or by sending it by registered post with acknowledgment due, to his last known place of residence or business.
