Section 13 in Rajasthan Muslim Wakf Regulations, 1964
13. Order of business.
(1)At an ordinary meeting, the business shall be conducted in the following order-(a)the minutes of the last ordinary meeting and of any special meeting held thereafter shall be read, and approved;(b)business postponed from the last ordinary meeting shall be considered;(c)letters and reports of committees, Central and State Government etc., if any, shall be read and accounts and statements shall be considered and passed;(d)any other business fixed for the meeting shall then be transacted; and(e)motions of which due notice has been given shall be discussed in the order of priority as received by the office of the Secretary.(2)At a special meeting only the business for which the meeting was requisitioned shall be considered.(3)The annual meeting of the Board shall be in the nature of the review of the working of the Board as well as of the Committees established under section 16 of the Act.(4)The Board may also invite representatives of Wakf Committees and other important persons and bodies to such meetings and arrange a seminar or symposium for discussing common problems connected with Wakf properties and to utilize incomes therefrom for the objects for which Wakfs are created.
