Section 19(14) in The M.P. Zila Panchayat (Business) Rules, 1998
(14)No case except of extreme urgency, shall be included in the agenda or discussed at a meeting unless all the papers relating to the case as prescribed in the foregoing paragraphs have been supplied to all members prior to the meeting, if, however the Chairperson considers a case of such extreme urgency in public interest so as to require immediate discussion in the Committee he may, permit the inclusion of the case in the agenda items and discussion thereon.
