Section 15 in The State Pharmacy Council Rules, 1951
15.
(1)The Registrar shall issue with the notice of the meeting a preliminary Agenda paper showing the business to be brought before the meeting, the terms of all motions to be moved for which notice in writing has previously reached him and the names of the movers.(2)A member, who wishes to move any motion not included in the preliminary Agenda paper or an amendment to any item so included, shall give notice thereof to the Registrar not less than 25 clear days before the date fixed for the meeting.(3)The Registrar shall not less than 15 clear days before the date fixed for the meeting, that is, in the case of a special meeting with the notice of the meetings issue a complete Agenda paper showing the business to be brought before the meeting.(4)A member who wishes to move an amendment to any item included in the complete Agenda paper, but not included in the preliminary Agenda paper shall give notice thereof to the Secretary not less than 3 clear days before the date fixed for the meeting.(5)The Registrar shall, if time permits, cause a list of all amendments of which notice has been given under sub-rule (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 was received too late to admit of compliance with this rule.Provided also that nothing in this rule shall operate to prevent the preference by the Executive Committee of any matter to the Council at a meeting following immediately or too soon after the meeting of the Executive Committee to permit of the notice required under this rule.
