Section 8 in The M.P. Homoeopathy Council (General) Rules, 1976
8.
(1)A motion shall not be admissible-(a)if the matter to which it relates is not within the scope of the Council's or Committee's functions, or(b)if it raises substantially the same question as a resolution or amendment which had been moved and either decided or withdrawn within six months of the meeting at which it is desired to move the new resolution :Provided that nothing in these rules shall prohibit to admit such a motion at a special meeting of the Council convened for the purpose or for further discussion of any matter referred to the Council by the State Government at any meeting of the Council; or(c)if it is not clearly and precisely expressed or if it raises more issues than one; or(d)if it contains arguments, inferences, ironical expressions or defamatory statements or is frivolous or, it being an amendment it merely negatives the original motion.(2)The President shall disallow any motion or amendment which, in his opinion, is inadmissible under sub-rule (1).(3)When the President disallows or amends a motion, the Registrar shall inform the member who gave notice of the motion of the order of disallowance or, as the case may be, of the form in which the motion has been amended.
