Section 50 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
50. Notice of resolution.
- Any member may give notice of the resolution to be included in the agenda of a meeting at least six days before the date of such meeting. All resolutions shall relate to a subject within the competence of the Board or Committee. Any member may give notice of an amendment to a resolution at any time after the commencement of the meeting. The Presiding Officer may allow any amendment to be moved at any stage during the discussion of the resolution. No amendment to a resolution shall be moved which may negative the effect of the resolution. Every amendment shall be relevant to the subject matter of the resolution. Every resolution or amendment shall be seconded before it is taken up for consideration. Amendment shall be taken up in the reverse order, the last being taken first. The decision of the Presiding Officer regarding the admissibility or otherwise of a resolution or amendment shall be final.
