Section 4(8) in The M.P. State Aid to Industries Rules, 1959
(8)At least 10 days notice of all meetings with the agenda shall be given to every member. The accidental failure of service of such notice on any member shall no invalidate the proceedings of any meeting :Provided that for special meetings referred to in sub-rule (2), no such notice shall be necessary.(b)No business except as stated in the agenda shall be transacted at any meeting except with the permission of the Chairman or the members presiding over the meeting of the Committee, as the ease may be.
