Section 13 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
13. Business to be transacted at a meeting.
(1)Except with the permission of the presiding officer, no business which is not entered in the agenda or of which notice has not been given by a Member in advance under sub-rule (3) of rule 8, shall be transacted at the meeting.(2)At any meeting business shall be transacted in the order in which it is entered in the agenda, unless otherwise resolved in the meeting with the permission of the presiding officer.(3)Either at the beginning of the meeting or after the conclusion of the debate on a motion during the meeting, the presiding officer or a Member may suggest a change in the order of business as entered in the agenda and if the Chairperson agrees, such a change shall take place.
