Section 7 in Rajasthan Para-medical Council Regulations, 2014
7. Agenda paper.
(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 of 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 motion so included, shall give notice to the Registrar not less than fourteen clear days before the date fixed for the meeting.(3)The Registrar shall, not less than ten clear days before the date fixed for the meeting, or in the case of a special meeting with the notice of the meeting, 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 motion included in the agenda paper, but not included in the preliminary agenda paper, shall eve notice thereof to the Registrar not less than three 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-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.
