Section 14 in The Maharashtra Advocates Welfare Fund Regulations, 1983
14. Notice of meeting of Trustee Committee.
(1)Seven clear days' notice shall be given for an ordinary meeting of the Trustee Committee.(2)An urgent meeting may be called by the Chairman in his discretion by giving verbal notice of 24 hours. Such notice may be given by telephone, telegram or letter sent by post.(3)The meeting of the Trustee Committee shall be held at the office of the Bar Council unless the Chairman otherwise directs.
