Section 12 in Management of the Property of the State Council and the Maintenance and Audit of Its Accounts
12. Motion required for determining any matter.
(1)Even matter to be determined by the State Council shall be determined on a motion moved by a member and put to a State Council by the President.(2)A motion shall not be admissible-(a)If the matter to which it relates is not within the scope of the functions of the State Council:(b)If it raises substantially the same question, as a motion or amendment which has been moved or withdrawn with the leave of the State Council within one year, the date of the meeting at which it is intended to be moved; Provided that such a motion may be admitted at a special meeting of the State Council convened for purpose on the requisition of not less than two third of the members of the State Council:Provided further that nothing in these rules shall operate to prohibit the further discussion of any matter referred to the State Council by the State Government in exercise of any of its functions under the Pharmacy Act, 1948:(c)unless it is clearly and precisely expressed and raises substantially one definite issue:(d)if it contains inferences, ironical expressions or defamatory statements.(3)The President shall disallow any motion which in his opinion is inadmissible under sub-rule (2):Provided that if a motion can be rendered admissible by amendment, the President may, in lieu of disallowing the motion, admit it in amended form.(4)When the President disallows or amends a motion, the Registrar shall inform the member who gave notice of the motion, the order of disallowance or, as the case may be, of the form in which the motion has been admitted after amendment.
