Section 6(5) in Central Council of Homoeopathy (General) Regulations, 2018
(5)The Secretary shall, if time permits, cause a list of all amendments, of which notice has been given under sub-regulation (4) to be made available for the use of every member:Provided that the President may, if the Central Council agrees, allow a motion to be discussed at a meeting notwithstanding the fact that notice was received to admit of compliance with this regulation:Provided further that nothing in this regulation shall operate to prevent under special circumstances the reference by the Executive Committee of any matter to the Central Council at a meeting following immediately or soon after the meeting of the Executive Committee to permit of the notice required under this regulation.
