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State of Maharashtra - Section

Section 10 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

10. Order of business in Board meeting.

- Except with the permission of the presiding authority, no business shall be transacted at any meeting otherwise than in the order in which it is entered in the order of the business for the day :Provided that, in granting permission for priority for transacting any business, the presiding authority shall be guided by the majority of votes for and against such motion.