Section 51 in The Industrial Development Bank Of India General Regulations, 1994
51. Notice convening a general meeting
.-(1) A notice convening a general meeting of the shareholders signed by the Chairman or the managing director or the whole-time director of the Development Bank shall be published at least twenty-one clear days before the meeting in not less than two daily newspapers having wide circulation in India.(2)Every such notice shall state the time, date and place of such meeting, and also the business that shall be transacted at that meeting.
