Section 7(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(2)No amendment shall be admitted by the President or the Chairman,-(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 or the Chairman, it is frivolous.
