Section 62 in Gujarat State Council for Physiotherapy Rules, 2013
62. Business to be transacted at Meeting of Executive Committee.
- At any ordinary meeting no business or proposition other than that specified in the agenda shall be transacted and in case of an extraordinary meeting, a business specified in the written request made for convening such meeting, shall be transacted:Provided that, the Presiding Authority may permit any business or proposition to be discussed which is of an urgent nature and which could not reasonably be entered in the notice
