(13)If the motion is not carried by such majority as aforesaid or the meeting cannot be held for want of quorum, under sub-section (6), no notice of any subsequent motion expressing want of confidence in the same President or Vice-President or [***] [Omitted by Act 13 of 1999.] shall be received until after the expiry of six months from the date of meeting, or the date fixed for the motion, as the case may be.
