(1)The Chairman shall be at liberty to omit from a notice of motion any matter which he may consider to be libelous or grossly offensive and, if he deems proper, may disallow a motion altogether on the said grounds. The Chairman may also, with the approval of the Committee, direct any matter which in his opinion is libellous or grossly offensive to be omitted from the minutes of the proceedings of the meeting.(2)The Chairman shall disallow-(a)any proposition concerning any matter in which the member moving it has directly or indirectly by himself or his partner any share or interest in the management or direction of any business which has interests in pilgrim traffic or in which he is professionally interested on behalf of a person engaged in pilgrim traffic;(b)any motion which contains a statement the accuracy of which the mover is not able to substantiate.(3)The Chairman shall decide summarily all points of order or procedure, but an appeal against his decision shall be permissible at any subsequent meeting of the Committee. Such appeal, addressed to the Committee shall take the form of a substantive proposition directly calling such decision into question and notice of such proposition shall be given at least three clear days before the day fixed for the meeting.(4)The Chairman may allow, with the consent of the members present at a meeting, any member to introduce in that meeting any motion, urgent or otherwise, not mentioned in the agenda to be discussed at such meeting.
