Section 37 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
37. Motion.
(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.(2)(i)Not more than one such motion shall be made at any one sitting.(ii)Not more than one matter shall be considered on the same motion and the motion shall be restricted to any information of any recent occurrence.(iii)No discussion should be raised on a matter which has been discussed at meeting of the Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, during the previous three months in the motion.(iv)A matter, which has been previously appointed for consideration shall not be anticipated in the motion or with reference to which a notice of motion has been previously given.(v)A matter on which a resolution cannot be moved shall not be dealt in the motion.(3)Leave to make such a motion must be asked for after questions at the ordinary meetings and at other meetings before the business for the day is entered upon.(4)The member making such a motion shall hand over to the presiding member a written statement before the meeting commences.(5)The presiding member, if he is of the opinion that the motion is in order, shall read the same to the Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, and ask the Gram Panchayat/Panchayat Samiti/Zila Parishad if leave may be given or not. If one-fourth of the members present and voting express their assent, the presiding member shall announce that the motion will be taken up in that meeting.
