Section 11 in The Sugar Development Fund Rules, 1983
11. Power to call a meeting:
(1)The Chairman of the Committee or the convener of a sub-committee may at any time, call a meeting of the Committee or a sub-committee.Provided that the Chairman or the Convener, as the case may be, shall call a .meeting if a requisition for that purpose is presented to him by at least three members in the case of the Committee and two members in the case of a sub-committee.(2)At least 14 clear days notice indicating the time and place of a proposed meeting, signed by the Member Secretary of the committee shall be sent to the members of the Committee or the sub-committee.Provided that in case of urgency, a special meeting of the Committee or sub-committee may be called at any time by chairman or the convener, who shall inform the members at least one clear day in advance of the subject matter for consideration at the meeting and the reasons for which he considers meeting urgent:Provided further that no other business shall be transacted at such a meeting.(3)The Chairman or the convener, as the case may be, may invite any person to attend any meeting of the Committee or sub-committee as a special invitee but such person shall not be entitled to vote.
