Section 6(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(1)Any member wishing to bring any proposition before the Committee shall give a written intimation to the Chairman of his intention of doing so, with a draft of the proposition so as to reach the Chairman, at least, ten days before the date of the meeting and every such proposition, with the approval of the Chairman, shall be included in the agenda of the meeting.
