Section 13(1) in Rajasthan Muslim Wakf Regulations, 1964
(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.
