Section 7 in Bye-Laws for the State Board of Religious Trusts
7. Notice of resolutions.
- Any member may give notice of resolutions to be included in the agenda of the meeting of the Board or Committee at least six days before the date of the said meeting. All resolutions shall relate to a subject within the competence of the Board or Chairman. Any member may give notice of an amendment to resolution at any time after the commencement of the meeting. The Presiding Officer may allow any amendment to be moved at any stage during the discussion of the resolution. No amendment to the resolution can be moved which may negative the effect of the original resolution. Every amendment shall be relevant to the subject matter of the resolution. Every resolution or amendment shall be seconded before it is taken up for consideration. Amendments shall be taken up in reverse order, the last being taken first. The decision of the Presiding Officer shall be final regarding the admissibility or otherwise of a resolution or amendment.
