Section 31 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
31. Notice for meetings.
(1)Meeting of the Board shall ordinarily be held at Jaipur on such dates as may be fixed by the Chairman.(2)The Chairman shall, upon the written request of not less than five members of the Board or upon a direction of the State Government call a special meeting of the Board.(3)Seven clear days notice of an ordinary meeting and three clear days notice of a special meeting specifying the time and place at which such meeting is to be held and the business to be transacted therein shall be given by the Member-Secretary to the Members.(4)Notice of a meeting may be given to the Members by delivering the same by messenger or sending it by Registered Post to his last known place or in such other manner as the Chairman may in the circumstances of the case thinks fit.(5)No members shall be entitled to bring forward for consideration of the meeting any matter of which he has not given 10 clear days notice to the Member-Secretary unless the Chairman in his discretion permits him to do so.(6)The State Board may adjourn any meeting from day to day or any particular day and no such fresh notice shall be required for any adjourned meeting.(7)No proceeding shall be invalidated merely on the ground that the provision in this relating to notice is not complied with on account of any technical defect.
