Section 6(2) in Central Council of Homoeopathy (General) Regulations, 2018
(2)A member who wishes to move any motion not included in the preliminary agenda paper or an amendment to any item so included shall give notice thereof to the Secretary not less than [seven] [Substituted 'fifteen' by Notification No. 7-2/2018-CCH, dated 25.4.2019 (w.e.f. 15.11.2018).] clear days before the date fixed for the meeting.
