18. Secretary of the Delhi Electricity Consultative Council.
(1)An officer of the Board shall be appointed by the Board as Secretary of the Consultative Council.(2)The Secretary of the Consultative Council shall, with the approval of the Chairman, call meetings of the Consultative Council giving the members not less than 14 days' notice is writing of the date, time and place of the proposed meeting:Provided that the Chairman may in cases of urgency, in his discretion, dispense with such notice period.(3)The Chairman shall approve the agenda for meetings of the Consultative Council which shall be circulated with the notice of meetings:Provided that the Chairman may in case of urgency being any matter before the Consultative Council without prior notice.(4)The Consultative Council shall meet at least once in every three months.
