Section 15(1) in The Coal Mines Provident Fund Scheme
(1)Notice of not less than fifteen days from the date of posting shall be given of the time and place fixed for each ordinary meeting of the Board [‡] [The words 'and Executive Committee' 'and the Committee' 'or the committee as the case may be' 'or of the committee as the case may be to every member of the committee' 'or of the committee as the case may be' deleted by S.R.O. 1360 dated 1.6.56.] to every trustee [‡] [The words 'and Executive Committee' 'and the Committee' 'or the committee as the case may be' 'or of the committee as the case may be to every member of the committee' 'or of the committee as the case may be' deleted by S.R.O. 1360 dated 1.6.56.] present in India and to such notice shall be attached a list of business to be discussed at the meeting;Provided that when the Chairman calls a meeting for considering any matter which in his opinion is urgent, a notice giving such reasonable ti me as he may consider necessary, shall be deemed sufficient.
