Section 49 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
49. Notice of questions.
- Any member may give notice of questions for any meeting regarding any matter within the competence of the Board or Committee at least five clear days before the date of the meeting. The Presiding Officer may disallow any question which has no bearing on trust matter and the decision of the Presiding Officer shall be final.
