Section 10(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(1)When motions identical in purport stand in the names of two or more members they shall be arranged by the Registrar in the order in which the notices in respect of such motions under sub-rule (1) of rule 6 were received by him, and the member whose notices stands first in the order of priority shall be called upon to move his motion. If such member moves his motion other motion or motion identical in purport shall not be moved.
