Section 11 in Rajasthan Muslim Wakf Regulations, 1964
11. Notice of motions.
- Save in the case of a special meeting, notice of a motion intended to be taken up at a meeting shall alongwith the draft resolution should reach the Secretary 10 days before the date of the meeting for being included in the agenda. Notice received thereafter shall be included in the agenda for the next succeeding meeting:Provided that formal votes of thanks, messages of congratulations or condolence and other matters of like nature may be moved without notice by the Chairman himself or by any member present with the permission of the Chairman.
