Section 48 in Gujarat Elementary Education Rules, 2010
48. Business to be transacted at meeting.
(1)No business shall be transacted and no proposition shall be discussed at any ordinary meeting unless it has been entered in the notice convening such meeting or, in the case of a special meeting, in the written request made for convening such meeting; Provided that the Chairman may, in his discretion, permit any business or proposition to be discussed which is of an urgent nature and which could not reasonably be entered in the notice:Provided further that such permission shall be refused in the case of a motion or proposition to modify or cancel any resolution within four months of the passing thereof.(2)The order in which any business or proposition shall be brought forward at an Education Committee meeting shall be determined by the presiding authority, who in case it is proposed by any member to give priority to any particular item of such business or to any such proposition shall put the proposal to the meeting and be guided by the majority of votes given for or against the proposal.
