Section 7 in Central Council of Homoeopathy (General) Regulations, 2018
7. Admissibility of motion.
(1)The President shall disallow any motion. -(i)if the matter to which it relates is not within the scope of the Central Council's functions;(ii)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the Central Council within one year of the date of the meeting at which it is to be moved:Provided that such a motion may be admitted at special meeting of the Central Council convened for the purpose on the requisition of not less than two thirds of the members of the said Council:Provided further that nothing in these regulations shall operate to prohibit the further discussion of any matter referred to the Central Council by the Central Government in the exercise of any of its functions under the Act;(iii)unless it is clearly and precisely expressed and raises substantially one definite issue;(iv)if it contains arguments, inferences, ironical expressions, imputations or defamatory statements:Provided that if a motion can be rendered admissible by amendment, the President may in lieu of disallowing the motion admit it in an amended form.(2)When the President disallows or decides a motion, the Secretary shall inform the member, who gave the notice of the motion of the order of disallowance or as the case may be of the form in which the motion has been admitted.
