Section 16A in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
16A. Notice of meetings of Committee.
- A notice of the date, time and place of the meeting of the Committee, along with the agenda of the meeting, shall be sent to each member by registered post at least fifteen days before the date fixed for such meeting:Provided that in the case of an emergent meeting such notice and the agenda for the meeting shall be sent at least seven days before the date fixed for such meeting.
