Section 5(8) in The M.P. State Veterinary Council Rules, 1993
(8)A member who wishes to move any motion not included on the agenda for an ordinary meeting or to move an amendment to any item of agenda so included, shall give notice thereof to the Registrar, in writing, not less than 15 days before the date filled for the meeting. Thereafter the Registrar shall in consultation with the President of the State Council, accommodate such a request on the final agenda for the meeting.
