Section 26(2) in The Orissa District Planning Committees Rules, 2000
(2)Meetings of the Committee shall be held on such date as may be decided by the Chairperson subject to the following,-(a)A notice of not less than ten days shall be given for a meeting of the Committee and the notice shall be issued under the signature of the Member-Secretary;Provided that when the Chairperson is of the opinion that a meeting of the Committee needs to be convened urgently, he may convene a special meeting of the Committee at such notice, not less than three days as he may determine;(b)The notice shall set forth clearly the time, place and date of the meeting and of the business to be transacted in the meeting;Provided that business not included in the agenda may be taken up with the permission of the Chairperson.
