Section 3 in Bye-Laws for the State Board of Religious Trusts
3. Conduct of the Proceedings of the Board.
- All meetings of the Board shall ordinarily be held in the office of the Board or in case of emergency at any other place. No business other than that included in the agenda issued for the meeting shall be transacted at a meeting of the Board or a Committee except with the special permission of the Presiding Officer:Provided that at a special meeting only such business shall be transacted as is included in the agenda. A member when speaking shall not be interrupted except on a point of order or while seeking information or on personal explanation by a member. On a point of order being raised or when the Presiding Officer is speaking, the member shall resume his seat. A member shall not be allowed to speak twice by way of reply without special leave of the Presiding Officer.
