Section 6(3) in The Maharashtra Council of Indian Medicine Rules, 1961
(3)The President [* * * *] [Deleted by G.N dated 21-3-1985.] shall disallow any motion which in his opinion is inadmissible under sub- rule (2) :Provided that, if a motion can be rendered admissible by an amendment the President [* * * *] [Deleted by G.N dated 21-3-1985.] may admit the motion in an amended form.
