Section 11 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
11. Notice of meetings of Committees.
(1)The Member Secretary of the Committee in consultation with the Chairman of the Committee shall fix the time, date and place of the meeting of the Committees as well as the business to be transacted thereat.(2)Seven clear days' notice from the date of despatch of the meeting specifying the time, date and place of such meeting, and also the business to be transacted thereat, shall be circulated to the members of the Committee.(3)Such notice may be given to the members by delivering the same by messengers, or by sending it by post to their last known place of residence or office.
