Section 7(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(1)Any member who desires 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 or, as the case may be, the Chairman, for deciding the admissibility of the amendments.
