Section 6(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(3)The [President] [Substituted by G. N. of 2.5.1968.] or as the case may be, the Chairman shall disallow any motion which in his opinion is inadmissible under sub-rule (2);Provided that, if a motion can be rendered admissible by an amendment the [President] [Substituted by G. N. of 2.5.1968.] or as the case may be, Chairman may admit the motion in an amended form.
