Section 2 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
2. Conduct of the proceedings of the Board.
(1)All meetings of the Board shall ordinarily be held in the office of the Board.(2)No business other than that included in the agenda issued for the meeting, shall be transacted at the meeting 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.(3)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 speaking shall resume his seat. A member shall not be allowed to speak twice except by way of reply without the special leave of Presiding Officer.
