Section 24 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
24. Resolutions by the Members of the Council how to be Moved. - No member shall be entitled to bring forward for the consideration of the meeting of the Bar Council or any of its committee, any resolution of which he has not given seven clear days notice to the Secretary unless the Chairman taking into account the urgency of the matter allows the consideration of the motion in the meeting.
