- No business shall be transacted and no proposition shall be discussed at any meeting unless it has been entered in the agenda or such meeting or in the case of a special meeting, when it is called by the President in exercise of his own powers entered in the notice convening the meeting and in the case of a requisitioned meeting, entered in the requisition made for such meeting:Provided that the presiding authority may, with the consent of the majority of the members present, allow any question not included in the agenda or discussion of any item consistent with the Act and the Rules.
