Section 5 in Bye-Laws for the State Board of Religious Trusts
5. Notice of questions.
- Any member may give notice of questions for any meeting regarding matters within the competence of the powers and duties of the Board or functions of a Committee at least five clear days before the date of the meeting of the Board or Committee as the case may be. The President or the Chairman, as the case may be, may disallow any question which has no bearing on trust matter and the order of the President or the Chairman shall be final.
