Section 25 in The M.P. State Dental Council Rules, 1969
25. Time and Place of, and preparation of Business for meetings of the Council.
(1)The Council shall ordinarily meet twice in a calendar year on second Monday in the months of February and September :Provided that the President-(i)may call a special meeting at any time on 15 days notice to deal with any urgent matter requiring the attention of the Council;(ii)shall call a special meeting on 15 days' notice if he receives a requisition in writing signed by not less than one third of the total membership and stating the purpose for which they desire the meeting to be called, such purpose being other than the mentioned in the first proviso to item II of clause (a) of sub-rule (b) of rule 25 and being a purpose within the scope of the Council's functions.(2)The first meeting of the Council held in any calendar year shall be the Annual Meeting of the Council for that year.(3)At meetings referred to in the proviso to sub-rule (1) of rule 25 only the subject or subjects for the consideration of which the meeting has been called shall be discussed.(4)Notice of every meeting other than a special meeting called under the proviso to sub-rule (1) of rule 25 or under the first proviso to item (ii) of sub-rule (6) of rule 25 shall be dispatched by the Registrar to each member of the Council not less than 40 days before the date of the meeting.(5)(a)The Registrar shall issue with the notice of the meeting a preliminary Agenda Paper showing the business to be brought before the meeting, the terms of all motions to be moved of which notice in writing has previously reached him and the names of the movers.(b)A member, who wishes to move any motion not included in the preliminary Agenda Paper or an amendment to any item so included shall give notice thereof to the Registrar not less than 25 clear days before the date fixed for the meeting.(c)The Registrar shall, not less than 15 clear days before the date fixed for the meeting, and in the case of a special meeting, which the notice of the meeting, issue a complete Agenda Paper showing the business to be brought before the meeting.(d)A member who wishes to move an amendment to any item included in the complete Agenda Paper, but not included in the preliminary Agenda Paper shall give notice thereof to the Registrar not less than 3 clear days before the date fixed for meeting.(e)The Registrar shall, if the time permits, cause a list of all amendments of which notice has been given under clause (d) of sub-rule 5 to be made available for the use of every member :Provided that the President may, if the Council agrees, allow a motion to be discussed at a meeting notwithstanding the fact that notice was received too late to admit of compliance with this rule:Provided also that nothing in this rule shall operate to prevent the reference by the Executive Committee of any matter to the Council at a meeting following immediately or too soon after the meeting of the Executive Committee to permit the notice required under this rule.(6)(a)A motion shall not be admissible-(i)if the matter to which it relates is not within the scope of the Council's functions;(ii)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the Council within one year of the date of the meeting at which it is designed to be moved :Provided that such a motion may be admitted at a special meeting of Council convened for the purpose on the requisition of not less than two third of the members of the Council :Provided further that nothing in these rules shall operate to prohibit the further discussion of any matter referred to the Council by the State Government in the exercise of any of its functions under this Act.(iii)unless it is clearly and precisely expressed and raises substantially one definite issue;(iv)if it contains inferences, ironical expressions of defamatory statements.(b)The President shall disallow any motion which, in his opinion, is inadmissible under sub-rule (6) (a) :Provided that if a motion can be rendered admissible by amendment the President may in lieu of disallowing the motion admit in it amended form.(c)When the President disallows or amends a motion the Registrar shall inform the member who gave notice of the motion of the order of disallowance or, as the case may be of the form in which the motion has been admitted.Part-II Conduct of Business at Meeting of the Council
