Section 49 in Gujarat Elementary Education Rules, 2010
49. Cancellation of a resolution.
- No resolution of an Education Committee shall be modified or cancelled within four months after the passing thereof, except by a resolution supported by one half of the whole number of members and passed at an ordinary meeting whereof notice shall have been given fulfilling the requirements of rule 42 and setting forth fully the resolution which it is proposed to modify or cancel at such meeting and the motion or proposition for the modification or cancellation of such resolution.
