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Union of India - Section

Section 16 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996

16. Business to be transacted at meeting.—

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 under sub-rule (5) of Rule 11, shall be transacted at any meeting.