Section 29 in Gujarat State Council for Physiotherapy Rules, 2013
29. Motions for insertion in Agenda.
- Any member may send a motion to be inserted in the agenda for an ordinary meeting so as to reach the Registrar twenty clear days before the date so fixed for the meeting. The Registrar take the orders of the President for inclusion of such motion in the agenda, and where any motion is disallowed the reasons for doing so shall also be communicated along with the agenda to the members who sent the motion.
