Section 9(1) in The Maharashtra Council of Indian Medicine Rules, 1961
(1)Every matter to be determined by the [Council] [Substituted by G.N. of 21.3.1985.] shall be determined on a motion moved at the meeting of the [Council] [Substituted by G.N. of 21.3.1985.], by a member and put to the [Council] [Substituted by G.N. of 21.3.1985.] by the presiding authority .
