Section 9 in The Air (Prevention And Control Of Pollution) Rules, 1982
9. Business to be transacted at a meeting .-(1) No business shall be transacted in the meeting without quorum.
(2)Except with the permission of the Chairman or presiding officer, no business which is not entered in the agenda or of which notice has not been given by a member under sub-rule (5) of the rule 3, shall be transacted at any meeting.
