Section 36 in The Punjab Nurses Registration Council Regulations
36.
(a)When for the purpose of explanation during discussion or for any other sufficient reason, any member has occasion to ask a question of another member relating to the business before the Council he shall ask the question through the President.(b)When a resolution or any amendment has been defeated no resolution or amendment raising substantially the same question shall be moved within a period of eleven months, provided that with the permission of the President such resolution or amendment may be brought up again before the Council after the expiry of five months but that it shall not be moved except with the approval of a majority of three-fourths of the members present.II. Conduct Of Business
