Section 8 in Rules under Clause (c) of Section 17 of the Ranchi Mental Hospital Act, 1922
8. Order of business.
- Business shall be transacted at meetings in the following order:-(a)The minutes of the last ordinary meeting or any special meeting held since shall be read and if approved as correctly entered shall be signed by the President of such meeting.(b)Business postponed from the last ordinary meeting shall be considered.(c)Business of which due notice has been given shall be considered.(d)Reports and recommendations (if any) of the Managing Committee shall be considered.(e)If action has not been taken on any resolution passed at the previous meetings the fact shall be brought to the notice of the Board if not already circulated by letter.(f)With the assent of a majority of the members present business other than stated in the agenda shall be considered.
