Section 4(3) in The Punjab School Education Board Business Regulations
(3)Ordinarily not less than 15 days' notice shall be given of each meeting of the Board specifying the date, hour and place of the meeting, and such notice, shall be sent by registered post to every member at the address registered with the Board provided that in case of requisitioned meeting or emergency, the Chairman or the Vice-Chairman may convene a meeting at a shorter notice.
