Section 29 in The Orissa Dental Council Rules, 1969
29.
(1)Unless the President in the exercise of his discretion shall deem shorter notice expedient in which case such notice shall be sent by telegram or other more expeditious means, in every case the notice for a meeting shall be sent to each member by registered post.(2)The President, whenever it appears to him unnecessary to convene a meeting, may instead of so doing, circulate a written proposition with the reasons for such proposition for the deservations and votes of the members of the State Council.
