Section 5(1) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(1)The Procedure for convening meetings of the Board shall be as under :-(i)Meeting of the Board shall ordinarily be held at Chandigarh on such dates as may be fixed by the Chairman.(ii)The Chairman shall upon the written request of not less than 5 members of the Board or upon a direction of the Government or if he so chooses himself, call a special meeting.(iii)Seven clear days' notice of an ordinary meeting and two clear days' notice of a special meeting specifying the time and place at which such meeting is to be held and the business to be transacted thereat, shall be given to the members by the members by the Member Secretary. A copy of the notice shall also be passed on the notice board of the office of the Board. Such notice shall, in the case of special meetings, include a motion or proposition, If any, mentioned in the written request made for such meeting, or in the Government direction or in the proposal made by the Chairman.(iv)The notice may be given to the member personally or by sending it by registered post at his last known place of residence or business or in such other manner as the Chairman in the circumstances of each case thinks fit.(v)No member shall be entitled to bring forward for consideration at the meeting any matter of which he has not given ten days clear notice to the Member Secretary unless the Chairman in his discretion permits him to do so.(vi)No proceedings shall be invalid merely on the ground that the provision in the rules relating to the notice is not strictly complied with.
