Section 6(5) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(5)No Member shall be entitled to bring forward for consideration at the meeting any matter of which he has not given ["fourteen days"] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] clear notice to the Member-Secretary, unless the Chairman in his discretion, permits him to do so.[***] [Omitted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.]
