Section 31 in Gujarat State Council for Physiotherapy Rules, 2013
31. Transaction of Business at meeting.
- At an ordinary meeting no business or proposition other than that specified in the agenda and in the case of an extraordinary meeting other than that specified in the requisition shall be transacted:Provided that, the Presiding Authority may permit any business or proportion to be discussed which is of an urgent nature and which could not reasonably be entered in the notice.
