Section 116(10) in The Punjab Panchayati Raj Act, 1994
(10)No matter shall be discussed at any ordinary meetings unless it has been specified in the notice convening such meeting or in the case of special meeting, in the written request for such meeting :Provided that a member may propose any resolution connected with or incidental to the subject included in the list of business and the Chairman may propose any urgent subject of routine nature not included in the list of business if no member objects to it :Provided further that no permission shall be given in the case of motion or proposition to modify or cancel any resolution within three months after the passing thereof.
