At ordinary meeting [the proceedings of the previous meeting shall be confirmed with or without modification and] [Inserted vide Notification No.1097-LSG Legislative-20/64, 30.1.1964.] the business shall be conducted in the following order, namely :(a)Questions shall be asked and replies given thereto as provided under Rule 14.(b)Business not taken up in the last ordinary meeting shall be considered.(c)A progress report of works shall be laid before the Councillors.(d)Letters and reports of committees shall be read and accounts and statements shall be considered and passed.(e)Motions included in the list of business for the meeting shall be discussed.
