Section 6(4) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(4)When the President or the Chairman disallows or amends a motion, the Registrar shall inform the member, who gave 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.
