Section 6(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(1)Notice of any motion to be inserted in the agenda for an ordinary meeting of the Board or the Court shall be in writing, shall be signed by the member giving it and by another member who is willing to second the motion and shall be sent, so as to reach the Registrar not less than twenty days before the date fixed for the meeting. All such notices shall be placed by the Registrar before the President or, as the case may be, the Chairman for deciding the admissibility of the motions.
