Section 25(6) in The M.P. State Dental Council Rules, 1969
(6)(a)A motion shall not be admissible-(i)if the matter to which it relates is not within the scope of the Council's functions;(ii)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the Council within one year of the date of the meeting at which it is designed to be moved :Provided that such a motion may be admitted at a special meeting of Council convened for the purpose on the requisition of not less than two third of the members of the Council :Provided further that nothing in these rules shall operate to prohibit the further discussion of any matter referred to the Council by the State Government in the exercise of any of its functions under this Act.(iii)unless it is clearly and precisely expressed and raises substantially one definite issue;(iv)if it contains inferences, ironical expressions of defamatory statements.(b)The President shall disallow any motion which, in his opinion, is inadmissible under sub-rule (6) (a) :Provided that if a motion can be rendered admissible by amendment the President may in lieu of disallowing the motion admit in it amended form.(c)When the President disallows or amends a motion the Registrar shall inform the member who gave notice of the motion of the order of disallowance or, as the case may be of the form in which the motion has been admitted.Part-II Conduct of Business at Meeting of the Council
