Section 16 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
16.
(1)At any meeting any business shall be transacted only in the order which is entered in the agenda, unless otherwise it may be determined in the meeting with the permission of the Presiding Officer.(2)Either at the beginning of the meeting or after the conclusion of the debate on a motion during the meetings, the Presiding Officer or a Member may suggest a change in the order of business as entered in the agenda and if the Chairperson agrees such a change shall take place.
