Section 13 in The Orissa Boiler Operation Engineers' Rules, 2000
13. Transaction of business.
(a)A notice for meeting of the Board shall be accompanied with a list of business [and memorandum on each item] [Inserted vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.] to be discussed at the meeting.Provided that if the Chairman calls any meeting for considering any matter which in his opinion is urgent, a notice of giving such reasonable time as may be considered necessary by him shall be deemed sufficient.(b)any business which is not in the list shall not be considered except with the permission of the Chairman.
