Section 13(1) in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
(1)If notice of an amendment has not been given two clear days before the date on which the motion is moved, any Member may object to the moving of the amendment and the objection shall prevail, unless the President allows the amendment to be moved.
