(1)No matter shall be considered at an adjourned meeting other than the matter left over at the meeting from which the adjournment took place :Provided that the Chairman may bring or direct to be brought before the Consultative Council any new matter which, in his opinion, is urgent, before an adjourned meeting of the Consultative Council, with or without notice.(2)Any point of order issued at a meeting of the Consultative Council shall be decided by its Chairman and his decision shall be final.(3)No proceedings of the Consultative Council shall be invalidated by reason merely of a vacancy or vacancies existing in the Consultative Council or by reason of non-receipt of the notice or the agenda paper, provided these were duly issued, or by reason of any irregularity in the conduct of the business of the meeting.(4)A notice shall be deemed to be duly issued if it is delivered within the prescribed time to the member of the Consultative Council or sent by registered/speed post at the address which the member of the Consultative Council has communicated to the Board in writing.(5)The Chairman at any meeting may direct any member of the Consultative Council whose conduct at the meeting is, in his opinion, disorderly, to withdraw and any such member so ordered shall be deemed to have withdrawn from the meeting.(6)In cases not expressly provided for in these rules for the conduct of a meeting, the decision of the Chairman presiding at the meeting on all matters relating to the conduct of business at the meetings shall be final.(7)The Chairman presiding at any meeting of the Consultative Council shall if in his opinion it would be contrary to the public interest to discuss or answer any particular matter relating to the Board at a meeting of the Consultative Council, exercise his discretion to disallow discussion of such matter.
