Section 6(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(2)A motion shall not be admissible -(a)if the notice thereof has not been signed by the proposer and the seconder; or(b)if the matter to which it relates is not within the scope of the functions of the Board or the Court, as the case may be, or(c)if it raises substantially the same question as a motion or amendment which has been moved and either decided or withdrawn with the leave of the Board or the Court, as the case may be, within a period if six months immediately before the date of the meeting at which it is proposed to move the new motion; or(d)unless it is clearly and precisely expressed and raises substantially only one definite issue; or(e)if it contains arguments, inferences, ironical expressions or defamatory statements.
