Section 5(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(3)Not less than ten clear days before the date fixed for an ordinary meeting, the Registrar shall send to the respective members a copy of the agenda for the meeting. The agenda shall be prepared by the Registrar under the instructions of the President or, as the case may be, the Chairman.
