Section 21 in The Delhi Medical Council Rules, 2003
21. Motions for insertions in agenda.
- Any member mat send a motion to be included in the agenda for an ordinary meeting so as to reach the Registrar twenty clear days before the date fixed for such meeting and seven clear days in case of extraordinary meetings. The President and the Registrar shall discuss and decide whether or not to include such motion/motions in the agenda, and where any motion is disallowed, the reason for doing so shall also be communicated along with the agenda to the member who sent the motion.
