Section 6 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
6.
(1)A motion shall not be admissible-(a)if the matter to which it relates is not within the scope of the functions of the Board, or(b)if it raises substantially the same question as a motion or amendment which had been moved and either decided or withdrawn with the leave of the Board within six months of the date of the meeting at which it is sought to move the new motion, or(c)unless it is clearly and precisely expressed and raises substantially only one definite issue, or(d)if it contains arguments, inferences, ironical expression or defamatory statements.(2)The President shall disallow any motion which, in his opinion, is inadmissible under sub-rule (1):Provided that if a motion can be rendered admissible by amendment the President may, instead of disallowing the motion, admit it in an amended form.(3)When the President disallows or amends a motion, the Registrar shall inform the member who gave notice of that motion of the order of disallowance or, as the case may be, the form in which the motion has been admitted.
