Section 4 in Tamil Nadu Homeopathy Council Regulations, 1973
4.
Fifteen clear days' notice of every meeting shall be given to all members. The necessity of the notice may be waived, if the date, time and place of the ensuing meeting have already been fixed at the previous meeting. However, the President, on.his own behalf or at the written request of any five members of the Council, shall convene extraordinary meetings of the Council with at least three clear days notice given by the telegraphic message and the Agenda notes sent by express letter.In the case of a member who is out of India at the time fixed for the meeting, the notice of such member may be dispensed with.
