Section 37(1) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(1)Any business, not included in list of minutes for the day, shall not be transacted at any sitting unless it may not be moved in the form of a motion and leave of the presiding member and of the Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, be taken.
