Section 9 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
9. Business to be transacted at the meeting and order of business.
(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 under sub-rule (5) of Rule 5 shall be transferred at any meeting.(2)At any meeting business shall be transacted in the order in which it is entered in the agenda.(3)Either at the beginning of the meeting or after conclusion of the debate on an item during the meeting the presiding officer or a member may suggest a change in the order of business as entered in the agenda and if the meeting agenda agrees, such a change shall take place.
