Section 7(5) in Rajasthan Para-medical Council Regulations, 2014
(5)The Registrar shall, if time permits, cause a list of all amendments, of which notice has been given under sub-regulation (4) to be made available for the use of every member:Provided that the President may, if the Council agrees, allow a motion to be discussed at a meeting notwithstanding the fact that notice thereof was received late to admit of compliance with this regulation.
