Section 24 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
24.
(a)A member of General Body desiring to propose resolution at a General Meeting shall have to give written particulars thereof to the managing Director at least 7 days before the date of the meeting. The Chairman may, however, allow a notice of shorter period in special cases.(b)previous notice is not necessary in respect of the following:(i)A motion for a change in the order of the business of the agenda;(ii)A motion for adjournment or dissolution of the meeting;(iii)A motion that the meeting may pass on to the next item on the agenda paper;(iv)A motion to refer the matter under consideration for discussion of report to the Board of Directors;(v)A motion for the appointment of a committee to enquire into or report upon any matter before the meeting;(vi)A motion that the question be now out to put to vote;(vii)A motion to take up any business referred to the General Body by the Board as being urgent,(viii)A motion allowed by 2/3rd of the members present.
