Section 27 in Rajasthan State Dental Council Rules, 2008
27. Time and Place of, and preparation of Business for meeting of the Council.
(1)The Council shall ordinarily meet twice in a calender year in the month of February and September:Provided that: -(i)the president may call a special meeting at any time on 15 days' notice to deal with any urgent matter requiring the attention of the Council;(ii)the president shall call a special meeting on 15 days' notice if he receives, a requisition in writing signed by not less than one third of the total membership and stating the purpose for which they desire the meeting to be called such purpose being other than that mentioned in the first proviso to item (ii) of clause (a) of sub-rule (6) of Rule 27 and being a purpose within the scope of the Council's functions.(2)The first meeting of the Council held in any calendar year shall be Annual Meeting of the Council for that year.(3)At meeting referred to in proviso to sub-rule (1) of Rule 27 only the subject or subjects for the consideration of which the meeting has been called shall be discussed.(4)Notice of every meeting other than a special meeting called under the proviso to sub-rule (1) of Rule 27 or under the first proviso to item (ii) of sub-rule (6) of Rule 27 shall be dispatched by the Registrar to each member of the Council not less than 30 days before the date of the meeting.(5)(a)The Registrar shall issue with the notice of the meeting a preliminary Agenda Paper showing the business to be brought before the meeting, the terms of all motions to be moved of which notice in writing has previously reached him and the names of the movers.(b)A member who wishes to move any motion not included in the preliminary Agenda Paper or an amendment to any item so included shall give notice thereof to the Registrar not less than 21 clear days before the date fixed for the meeting.(c)The Registrar shall, not less than 15 clear days before the date fixed for the meeting, and in the case of a special meeting, which the notice of the meeting, issue a complete Agenda paper showing the business to be brought before the meeting.(d)A member who wishes to move an amendment to any item included in the complete Agenda Paper, but not included in the preliminary Agenda Paper shall give notice thereof to the Registrar not less than 7 clear days before the date fixed for meeting.(e)The Registrar shall, if time permits, cause a list of all amendments of which notice has been given under clause (d) of sub-rule (5) to be made available for the use for every member:Provided that the President may, if the Council agrees, allow a motion to be discussed at a meeting notwithstanding the fact that notice was received too late to admit of compliance with this rule:Provided also that nothing in this rule shall operate to prevent the reference by the Executive Committee of any matter to the Council at a meeting following immediately or too soon after the metting of the Executive Committee to permit the notice required under this rule.(6)(a)A motion shall not be admissible: -(i)if the matter to which it relates is not within the scope of the Council's functions;(ii)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave or the Council within one year of the date of the meeting at which it is designed to be moved:Provided that such a motion may be admitted at a special meeting of Council convened for the purpose on the requisition of not less than two third of the members of the Council:Provided further that nothing in these rules shall operate to prohibit the further discussion if any matter referred to the Council by the State Government in the exercise of any of its functions under the Act.(iii)unless it is clearly and precisely expressed and raises substantially one definite issue.(iv)if it contains inferences, ironical expressions of defamatory statement.(b)The President shall disallow any motion which, in his opinion, is inadmissible under sub-rule (6)(a);Provided that if a motion can be rendered admissible by amendment the President may in lieu of disallowing the motion admit it in amended form.(c)When the president disallows or amends a motion, the Registrar shall inform the member who gave notice of the motion of the order of disallownace or, as the case may be of the form in which the motion has been admitted.
