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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

(2)Either at the beginning of the meeting or after the conclusion of the debate on a motion during the meetings, the Presiding Officer or a Member may suggest a change in the order of business as entered in the agenda and if the Chairperson agrees such a change shall take place.