Section 6 in The Punjab School Education Board Business Regulations
6. Notice of resolution by the members.
(1)Any member who wishes to move a resolution at a meeting shall forward a copy of the resolution to the Secretary so as to reach him not less than 7 days before the date of the meeting. He may withdraw the resolution by giving a written notice which should reach the Secretary not less than two days before the date of meeting.(2)The Secretary shall place the proposed resolution before the Chairman, for his orders regarding its inclusion in the agenda; when a resolution is not included in the agenda paper under orders of the Chairman, the Secretary shall intimate the fact to the Members stating the objection.
