(1)The Chairperson shall be at liberty to omit from a notice of motion any matter which he considers to be libellous or grossly offensive and, if he deems proper, disallow a motion altogether on the said ground. The Chairperson may also direct any matter which, in his opinion is libellous or grossly offensive, to be omitted from the minutes of the proceeding of the meeting.(2)The Chairperson shall disallow-(a)a proposal moved by any member, where the member or his partner or any other associate is directly or indirectly interested in the management or direction of any business relating to the Pilgrim Traffic or in which any one of them is professionally interested on behalf of a person engaged in such business :(b)any motion containing statement, the accuracy of which cannot be substantiated by the mover of the motion.(3)(a)The Chairperson shall decide summarily all points of order or procedure, but a review of his decision shall be permissible at a subsequent meeting of the Committee.(b)the proposal for such review shall be addressed to the Committee in the form of a substantive motion directly calling such decision into question, and notice of such motion shall be given, at least, three clear days before the day fixed for the meeting.(4)The Chairperson may, with the consent of the members present at a meeting, allow any member to introduce any motion not mentioned in the agenda for such meeting.
