Section 13(1) in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
(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 in advance under sub-rule (3) of rule 8, shall be transacted at the meeting.
