Section 6 in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
6. Transaction of business.
(1)The business of the meeting shall ordinarily be transacted in the order in which the items of business appear on the agenda :Provided that the Chairman shall have the power to make any change in the order of the items of the business [with the approval of the Board.] [Added vide Punjab Government Notification dated 4.3.1983].Provided further that [any director] [Substituted for the words 'the director' vide Punjab Government Notification No. GSR 24/PA28/76/Section 71 Amendment dated 4.3.1983.] may also move for the change in items of the business and if the motion is seconded and agreed to by majority of directors present at the meeting, the business shall be transacted accordingly.(2)If any motion [-] [Words 'or amendment' omitted vide Punjab Government Notification No. GSR 87 PA/28/76/Section 71 Amendment(2)/83 dated 8.11.1983.] is not seconded, it shall be treated as dropped.(3)A motion or amendment may be withdrawn with the permission of the Chairman by the director who has given notice of such motion or amendment, as the case may be;(4)Any motion or amendment standing in the name of the director, who is absent from the meeting, may, with the permission of the Chairman, be brought forward by any other director.
