Section 33(5) in The Orissa Dental Council Rules, 1969
(5)The Registrar shall, if time permits, cause a list of all amendments of which notice has been given under Sub-rule (4) to be made available for the use of every member:Provided that the President may, if the Council agrees, allow a motion to be discussed at a meeting notwithstanding the fact that notice was received too late to admit of compliance with this rule :Provided further that nothing in this rule shall prevent the Council to consider any matter at its meeting held immediately or too soon after the meeting of the Executive Committee if the same be recommended by the Executive Committee without giving the required notice.
