Telecom Regulatory Authority Of India - Subsection
Section 10(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)Notice of not less than fifteen days in respect of a meeting of the Board shall be given to every trustee:Provided that when the President calls for a meeting for consideration of any matter which in his opinion is urgent at a notice shorter than fifteen days such shorter notice shall be deemed to be sufficient notice for the purpose of this rule.
