Section 8(1) in The M.P. Homoeopathy Council (General) Rules, 1976
(1)A motion shall not be admissible-(a)if the matter to which it relates is not within the scope of the Council's or Committee's functions, or(b)if it raises substantially the same question as a resolution or amendment which had been moved and either decided or withdrawn within six months of the meeting at which it is desired to move the new resolution :Provided that nothing in these rules shall prohibit to admit such a motion at a special meeting of the Council convened for the purpose or for further discussion of any matter referred to the Council by the State Government at any meeting of the Council; or(c)if it is not clearly and precisely expressed or if it raises more issues than one; or(d)if it contains arguments, inferences, ironical expressions or defamatory statements or is frivolous or, it being an amendment it merely negatives the original motion.
