Section 5(2) in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
(2)[ The Secretary shall place the motion of amendment received under sub-rule (1) before the Chairman through the Managing Director for orders regarding its inclusion in the agenda when a motion or amendment, is not included in the agenda under orders of the Chairman, the Secretary shall intimate this fact to the Director concerned stating the objection before the commencement of the meeting] [Substituted vide Punjab Government Notification dated 14.3.1983.].
