6. Conduct of proceedings and presidency of a meeting.
(1)Any member wishing to bring any proposition before the Committee shall give a written intimation to the Chairman of his intention of doing so, with a draft of the proposition so as reach the Chairman at least ten days before the date of meeting and every such proposition shall be included in the agenda of the meeting.(2)Any matter which is not included in the agenda shall not be brought forward for discussion at any meeting except with the permission of the Chairman of the meeting or by the vote of the majority of the members present.(3)Every proposition, other than the one brought officially by the Chairman, and every amendment shall be proposed by one member and seconded by another, and until so proposed and seconded and reduced to writing under the direction of the Chairman of the meeting, no proposition or amendment shall be discussed.(4)Amendments to any proposition before the Committee be moved after the original proposition has been duly moved, seconded and recorded.(5)Every proposition and amendment so moved shall be recorded in the minutes with the names of the proposers and seconders.(6)When a proposition or an amendment has been proposed, seconded and recorded, the members present shall be entitled to discuss the same.(7)The Chairman of the meeting may allot time to different members desirous of speaking on any proposition or any amendment.(8)When an amendment has been brought to any proposition, the amendment be put to vote first and if it is carried, it shall become a substantive proposition and shall be put to vote as such. If it is not carried, the original proposition shall be put to vote. When there are more amendments than one, they shall be put to vote in the order reverse to that in which they were proposed.(9)Every meeting of the Committee shall be presided over by its Chairman or in his absence by its Vice-Chairman, but if both are absent the members present shall elect one of the members present to act as Chairman for the occasion and such Chairman shall have, for that meeting, all the powers of the Chairman and be designated as such:Provided that if the Chairman or the Vice-Chairman returns during the meeting, he shall resume his powers as Chairman from the temporary Chairman.[Provided further that if the meeting is convened by the Secretary, Market Committee under sub-clause (2) of bye-law 4 the meeting of the Market Committee shall be presided over by any of the members elected as Chairman for the occasion by the members present in the meeting.] [Inserted vide Notification No. 3066 dated 28th January, 1988, published in the Gazetted dated 19th February, 1988.](10)The Chairman shall be responsible for preserving order in the meeting and shall decide all points of order that may be raised therein. There shall be no discussion at the points of order unless the Chairman considers it necessary to seek the opinion or advice of any member present and the Chairman's decision shall be final.(11)Any member may call attention of the Chairman to a point of order even when a member is speaking. On a point of order being raised, the member addressing the meeting shall resume his seat until the question has been decided by the Chairman.(12)If any one or more members present at a meeting refuse to obey the ruling of the Chairman of the meeting on any matter, he may adjourn the meeting at once and when he has declared the meeting adjourned, the subsequent proceeding of the meeting, if any, shall be void and shall not appear in the minutes. In all such cases the Chairman shall record in his own handwriting in the Minute Book the reasons for such adjournment unless he is prevented by sufficient cause from doing so.(13)After calling the attention of the meeting to the conduct of a member who persists in speaking or in arguing upon a matter, which in the opinion of the Chairman is irrelevant, or is repeating his own arguments or the arguments used by the other members or is exceeding the time allotted to him, the Chairman may direct the member concerned to discontinue his speech.(14)The Chairman of the meeting may direct any member, whose conduct, in his opinion, is disorderly, to withdraw immediately from the meeting and any member so ordered to withdraw shall do so forthwith and shall, unless recalled by the Chairman, absent himself during that meeting. The Chairman may cause to be summarily removed from the meeting any member who disobeys any order made under this bye-law.(15)When a proposition or an amendment has been declared by the Chairman as duly carried, no further proposal for amending it shall be entertained at that meeting.(16)The Chairman may, for sufficient reason, adjourn any meeting from time to time but no business other than that left over from the previous meeting shall be transacted at the adjourned meeting unless a separate notice and a separate agenda has been issued in accordance with bye-law 5.(17)The Chairman may for reasons to be recorded in the Minute Book postpone or cancel any meeting called under these bye-laws.
