Section 19 in Punjab Rights of Persons with Disabilities Rules, 2019
19. Agenda for the meeting of the State Advisory Board on disability.
- At any meeting of the Board business shall be transacted in the order in which it is entered in the agenda, unless otherwise resolved in the meeting with the permission of the presiding officer:Provided that either at the beginning of the meeting of the Board or after the conclusion of the debate on motion during the meeting, the presiding officer or a member of the Board may suggest a change in the order of business as entered in the agenda and if the Chairperson of the Board agrees, such a change shall take place.
