Section 30 in The Maharashtra Medical Council Rules, 1967
30. Motions for insertion in Agenda.
- Any member may send a motion to be inserted in the agenda for an ordinary meeting so as to reach the Registrar twenty clear days before the date fixed for the meeting. The Registrar shall take the orders of the president for inclusion of such motion in the agenda, and where any motion is disallowed the reasons for doing so shall also be communicated along with the agenda to the member who sent the motion.[Provided that [the President may, for reasons to be recorded in writing, accept] [Added by G.N. of 2.8.1975.] any motion received after the expiry of the aforesaid period.]
