Section 33 in The Orissa Dental Council Rules, 1969
33.
(1)The Registrar shall issue with the notice of the annual general meeting a preliminary agenda showing the business to be brought before the meeting, the terms of all motions to be moved for which notice in writing has previously reached him and the names of the movers.(2)A member, who wishes to move any motion not included in the preliminary agenda or an amendment to any item so included, shall give notice to the Registrar not less than 25 clear days before the date fixed for the meeting.(3)The Registrar shall in the case of a special meeting issue with the notice of the meeting a complete agenda showing the business to be brought before the meeting.(4)A member who wishes to move an amendment to any item included in the complete agenda, but not included in the complete agenda shall give notice to the Registrar not less than 3 clear days before the date fixed for the meeting.(5)The Registrar shall, if time permits, cause a list of all amendments of which notice has been given under Sub-rule (4) 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 further that nothing in this rule shall prevent the Council to consider any matter at its meeting held immediately or too soon after the meeting of the Executive Committee if the same be recommended by the Executive Committee without giving the required notice.
