Section 8 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
8. Notice of meetings.
(1)The meetings of the Board shall ordinarily be held at the Trust headquarters on such dates as may be fixed by the Chairperson.(2)The Chairperson shall upon the written request of not less than five Members of the Board, call a special meeting of the Board.(3)Fifteen clear days' notice of an ordinary meeting and five clear days' notice of special meeting specifying the time and the place at which such meeting is to be held and the business to be transacted thereat, shall be given by the Member-Secretary to the Members.(4)The notice of a meeting may be given to the Members by delivering the same by messenger or sending it by registered post to his last known place of residence or business in such other manner as the Chairperson may, in the circumstances of the case, thinks fit or by electronic mail.(5)No Member shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given ten clear days' notice to the Member-Secretary, unless the Chairperson in his discretion, permits him to do so.(6)The Board may adjourn its meetings from day to day or to any particular day.(7)Where a meeting of the Board is adjourned from day to day, notice of such adjourned meeting shall be given to the Members available at the place where the meeting was adjourned by a messenger and it shall not be necessary to give notice of the adjourned meeting to other Members.(8)Where a meeting of the Board is adjourned not from day to day but from the day on which the meeting is to be held to another date, notice of such meeting shall be given to all the Members as provided in sub-rule (4) of this rule.
