Section 85(4) in Kerala Municipality Building Rules, 1999
(4)The Convenor shall, considering the number of applications and urgency of the work to be executed, convene the meetings of the Committee at such place and time, as may be fixed in consultation with the Chairperson, by giving at least seven clear days notice to all the members; copies of plans pertaining to the application required under these rules along with the agenda notes containing technical report on all the applications shall be forwarded to the members along with the notice.
