Section 6(1) in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
(1)A motion shall not be admissible-(a)if the matter to which it relates is not within the scope of the functions of the Board, or(b)if it raises substantially the same question as a motion or amendment which had been moved and either decided or withdrawn with the leave of the Board within six months of the date of the meeting at which it is sought to move the new motion, or(c)unless it is clearly and precisely expressed and raises substantially only one definite issue, or(d)if it contains arguments, inferences, ironical expression or defamatory statements.
