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Union of India - Section

Section 10 in Central Council of Homoeopathy (General) Regulations, 2018

10. Voting by show of hands or by ballot.

(1)Every matter shall be determined on a motion moved by a member and put to the Central Council by the President.
(2)Votes shall be taken by show of hands or by ballot, as the President decides:Provided that votes shall be taken by ballot if five members so desire and ask for it in writing:Provided further that if voting has been by show of hands, a division shall be taken if at least one member asks for it.