Section 34(7) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(7)(a)No subject other than those included in the agenda or supplementary agenda for a meeting, shall be considered or discussed at that meeting. If any member desires to send any note or subject for inclusion in the agenda and if it reaches the Chairman ten days in advance of a meeting, it shall be included in the agenda for the meeting in question.(b)No subject shall be considered at an adjourned meeting other than those included in the agenda or supplementary agenda for the original meeting, provided that the Chairman may, with due notice, also bring or direct to be brought before an adjourned meeting any new matter which in his opinion is urgent.(c)Any point of order raised at a meeting shall be decided by the Chairman and his decision shall be final.
