Section 26 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
26.
(1)At any meeting, any business shall be transacted only in the order which is entered in the agenda.(2)Either at the beginning of the meeting or after the conclusion of the debate on the motion during the meeting, the Presiding Officer or a member may suggest a change in order of business as entered in the agenda and if the Chairperson agrees, such a change shall take place.
