Section 7 in The Maharashtra Council of Indian Medicine Rules, 1961
7. Amendments to motions.
(1)Any member who desire to move an amendment to any motion included in the agenda shall send to the Registrar a notice in writing, of such amendment so as to reach the Registrar not less than two clear days before the date fixed for the meeting. All such notices shall be placed by the Registrar before the President, [* * * *] [Deleted by G.N dated 21-3-1985.] for deciding the admissibility of the amendments,(2)No amendment shall be admitted by the President [* * * *] [Deleted by G.N dated 21-3-1985.](a)if it is not relevant to, or within the scope of the motion to which it is proposed:(b)if it were a substantive motion, it would have been inadmissible under sub rule (2) of rule 6;(c)if it has merely the effect of a negative vote; or(d)if, in the opinion of the President [* * * *] [Deleted by G.N dated 21-3-1985.] it is frivolous.(3)After an amendment had been admitted, the Registrar shall cause a copy of such amendment to be made available for the use of every member at the meeting.
