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State of Rajasthan - Section

Section 4 in Rajasthan Para-medical Council Regulations, 2014

4. Time and Place of meetings of the Council.

(1)The meetings of the Council shall ordinarily be held at Jaipur on such dates as may be fixed by the Council:Provided that the President may call special meeting at any time after giving three days notice -
(a)to deal with any urgent matter requiring the attention of the Council;
(b)on a requisition signed by not less than one third of the effective members of the Council for a purpose which is within the scope of the Council's functions.
Provided further that meetings of the Council may be held at any other place as may be decided by the Council.
(2)The first meeting of the Council, not being a special meeting, held in any financial year shall be the annual meeting of the Council for that Year.
(3)The President may, at any time, adjourn any meeting to any future day or to any hour of the same day.
(4)Whenever a meeting is adjourned to a future day, the Registrar shall, if possible, send notice of the adjournment to every member, who was not present at such meeting.
(5)When a meeting has been adjourned to a future day the President may change such day to any other day and the Registrar shall send written notice of the change to each member.
(6)At a meeting adjourned to a future day any motion standing over from the previous day shall, unless the President otherwise directs, takes precedence of other matter on the agenda.
(7)Either at the beginning of the meeting or after the conclusion of the debate on a particular item during the meeting, the President or a member may suggest a change in the order of business on the agenda, if the Council agrees, such a change shall take place.
(8)No matter which had not been on the agenda of the original meeting shall be discussed at an adjourned meeting.
(9)The same quorum shall be necessary for adjourned meetings as for an ordinary meeting.