(4)The Deputy Commissioner shall send, not less than seven clear days before the date of the meeting, a notice of such meeting, a notice of such meeting and of the date and the time appointed thereof to every member, excepting the ex-officio members and nominated members at his place of residence and shall at the same time cause such notice to be published in such manner as the Deputy Commissioner may deem fit and thereupon every member shall be deemed to have received the notice.
