Section 7 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
7. Conduct of proceeding and presidency of a meeting.
(1)Any member wishing to bring any proposition before the Committee shall give a written intimation to the Chairman of his intention of doing so, with a draft of the proposition so as reach the Chairman at least 15 days before the date of the meeting and every such proposition shall be included in the agenda of the meeting.(2)Any matter which is not included in the agenda shall not be brought forward for discussion at any meeting except with the permission of the Chairman of the meeting, or if the Chairman refuses such permission then by the vote of the majority of the members present.(3)Every proposition, other than the one brought officially by the Chairman, and every amendment shall be proposed by one member and seconded by another, and uptill so proposed by and seconded and reduced to writing under the direction of the Chairman of the meeting, no proposition or amendment shall be discussed.(4)Amendments to any proposition before the Committee by moved after the original proposition has been duly moved seconded and recorded.(5)Every proposition and amendment so moved shall be recorded in the minutes with the name of the proposers and seconders.(6)When a proposition or an amendment has been proposed, seconded and recorded, the members present shall be entitled to discuss the same.(7)The Chairman of the meeting may allot time to different members desirous of speaking on any proposition or any amendment.(8)When an amendment has been brought to any proposition, the amendment shall be put to vote first and if it is carried, it shall become a substantive proposition and shall be put to vote as such. If it is not carried, the original proposition shall be put to vote. When there are more amendments than one, they shall be put to vote in the order reverse to that in which they were proposed.(9)Every meeting of the Committee shall be presided over by its Chairman or in his absence by its Vice-Chairman, but if both are absent by any one of the members elected by the members present to act as Chairman for the occasion and such Chairman shall have, for that meeting, all the powers of the Chairman and be designated as such :Provided that if the Chairman or the Vice-Chairman turns up during the meeting, he shall assume his powers as Chairman from the temporary Chairman.(10)The Chairman shall be responsible for preserving order in the meeting and shall decide all points of order that may be raised therein. There shall be no discussion at the points of order unless the Chairman considers it necessary to seek the opinion or advice if any member present and the Chairman's decision shall be final.(11)Any member may call attention of the Chairman to a point of order even when a member is speaking. On a point of order being raised, the member addressing the meeting shall resume his seat until the question has been decided by the Chairman.(12)If any one or more members present at a meeting refuse to obey the ruling of the Chairman of the meeting on any matter, he may adjourn the meeting at once and when he has declared the meeting adjourned, he subsequent proceeding of the meeting if any, shall be void and shall not appear in the minutes. In all such cases, the Chairman shall record in his own handwriting in the minute book the reasons for such adjournment unless he is prevented by sufficient cause from doing so.(13)After calling the attention of the meeting to the conduct of a member who persists in speaking or in arguing upon a matter, which in the opinion if the Chairman is irrelevant, or is repeating his own arguments or the arguments used by the other members or is exceeding the time allotted to him, the Chairman may directed the member concerned to discontinue his speech.(14)The Chairman of the meeting may direct any member whose conduct, in his opinion, is disorderly to withdraw immediately from the meeting and any members so ordered to withdraw shall do so forthwith and shall, unless recalled by the Chairman, absent himself during the meeting. The Chairman may cause to be summarily removed from the meeting any member who disobeys any order made under this Bye-law.(15)Then a proposition or any amendment has been declared by the Chairman as duly carried, no further proposal for amending it shall be entertained at that meeting.(16)The Chairman may for sufficient reason, adjourn any meeting from time to time but no business other than that left over from the previous shall be transacted at the adjourned meeting unless a separate notice and a separate agenda has been issued in accordance with Bye-laws.(17)The Chairman may, for reasons to be recorded in the minutes book, postpone or cancel any meeting called under these Bye-laws. This information should reach the members before the date of the said meeting.
