(1)The presiding authority of the meeting shall preserve order. All points of orders shall be decided by him with or without discussion, as he may deem fit, and his decision shall be final.(2)The presiding authority may direct any member whose conduct is in his opinion, disorderly, to withdraw immediately from the meeting of the Board and any member so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the-day's meeting:Provided that the presiding authority may withdraw such order on receiving any apology from the member or without such apology.(3)The presiding authority may, in the case of grave disorder arising in any meeting, suspend the meeting for a period not exceeding three days.(4)If any person, who has been ordered to withdraw, unlawfully remains in the meeting, the presiding authority may take such steps, as he may deem fit, to cause him to be removed.(5)Any question of procedure not herein provided for, shall be decided by a majority of the members present and voting.
