Section 9 in Rajasthan Muslim Wakf Regulations, 1964
9. Agenda.
(1)The Secretary shall prepare the agenda of the business to be transacted at a meeting.(2)A copy of the agenda shall be forwarded to every member at least 10 days before the date fixed for the meeting except in the case of a special meeting for which the agenda shall be forwarded to every member as soon as may be practicable.(3)The agenda shall set forth clearly and fully the business to be transacted at the meeting and no business other than that so set forth shall be transacted except with the permission of the Chairman or with the assent of three-fourths of the members present at the meeting.
