Section 38 in M.P. Rights of Persons with Disabilities Rules, 2017
38. Business to transacted at meeting.
(1)Save with die permission of the Presiding Officer, no business which is not included in the agenda or of which notice has not been given by a member shall be transacted at any meeting.(2)At any Meeting of the board business shall be transacted in the order in which it is included in the agenda unless otherwise resolved in the meeting with the permission of the Presiding Officer.
