Section 14 in Punjab Rights of Persons with Disabilities Rules, 2019
14. Notice of the Meeting.
(1)The meetings of the State Advisory Board on disability constituted under sub-section (1) of section 66 (hereinafter in this Chapter referred to as 'the Board') shall ordinarily be held in Chandigarh on such dates, as may be fixed by its Chairperson:Provided that it shall meet at least once in every six months.(2)The Chairperson of the Board shall, upon the written request of not less than ten 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 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 by Member-Secretary of the Board to the members of the Board.(4)Notice of a meeting may be given to the members of the Board by delivering the same to them by messenger or sending it by registered post to their respective last known places of residence or business or by email or in such other manner, as the Chairperson of the Board may, in the circumstances of the case, thinks fit.(5)No member of the Board 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 of the Board, unless the Chairperson of the Board, in his discretion, permits him to do so.(6)The Board may adjourn its meeting from day to day or to any particular day as under:-(a)Where a meeting of the Board is adjourned from day to day, notice of such adjournment shall be given to the members of the Board available at the place where the meeting which was adjourned was to be held and it shall not be necessary to give notice of the adjourned meeting to the rest of the members; and(b)Where a meeting of the Board is adjourned not from day to day but form the day on which the meeting is to be held to another date, notice of such meeting shall be given to all the members of the Board in the manner as specified in sub-rule (4).
