(7)(i)No matter shall be discussed at any ordinary meeting unless it has been entered in the notice convening such meeting, or in the case of a special meeting in the written request for such meeting. A member may propose any resolution connected with or incidental to the subjects included in the list of business. The Chairman may propose any urgent subject of a routine nature not included in the list of business if no member objects to it. No permission shall be giver, in the case of a motion or matter to modify or cancel any resolution, within three months after the passing thereof except in accordance with sub-section(8). The order in which any business or matter shall be brought forward at such meeting shall be determined by the presiding authority who, in case it is proposed by any member to give particular matter, shall put the proposal to the meeting and be guided by the majority of votes given for or against the proposal.(ii)Any ordinary meeting may, with the consent of a majority of the members present, be adjourned from time to time, but no business shall be transacted at any adjourned meeting other than that left undisposed at the meeting from which adjournment took place.
