Section 19 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
19. Business to be Transacted at Meeting.
(1)Except with the permission of the Presiding Officer, no business which is not entered in the agenda or of which notice has not been given by a member under sub-rule (5) of rule 13 shall be transacted at any meeting.(2)At any meeting, business shall be transacted in the order in which it is entered in the agenda, unless otherwise resolved in the meeting with the permission of the Chairperson.(3)Either at the beginning of the meeting or after the conclusion of the debate on a-motion during the meeting, the Presiding Officer or a member may suggest a change in the order of business as entered in the agenda and if the chairperson agree, such a change shall take place.
