Section 3(8) in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
(8)No motion or amendment, which was negatived by the Board, shall again be brought forward within six months from the date of negation except with the permission of the Chairman :Provided that no such motion shall be brought forward within three months from the date of negation.] [Substituted vide Punjab Government Notification No. GSR 24/PA28/76/Section 71 Amendment dated 4.3.1983.]
