Section 5 in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
5. Notice of motion or amendment by the Director.
- [(1) Any Director who wishes to move a motion or amendment at a meeting shall forward a copy of the motion or amendment to the Secretary so as to reach him not less than seven days before the date of the meeting.] [Omitted.](2)[ The Secretary shall place the motion of amendment received under sub-rule (1) before the Chairman through the Managing Director for orders regarding its inclusion in the agenda when a motion or amendment, is not included in the agenda under orders of the Chairman, the Secretary shall intimate this fact to the Director concerned stating the objection before the commencement of the meeting] [Substituted vide Punjab Government Notification dated 14.3.1983.].
