Section 8 in The Medical Council Of India Regulations, 2000
8. Admissibility of motion .-(1) The President shall disallow any motion-
(a)if the matter to which it relates, is not within the scope of the Council's functions;(b)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the Council at any time during the six months immediately preceding the date of the meeting at which it is designed to be moved:Provided that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 the Council convened for the purpose on the requisition of not less than two-thirds of the members of the Council:Provided further that nothing in these regulations shall operate to prohibit discussion of any matter referred to the Council by the Central Government in the exercise of any of its functions under the Act;(c)unless it is clearly and precisely expressed and raises substantially one definite issue;(d)if it contains arguments, inferences, ironical expressions, imputations or defamatory statements:Provided that if a motion can be rendered admissible by amendment, the President may, in lieu of disallowing the motion, admit it in the amended form.(2)When the President disallows a motion, the Secretary shall inform the concerned member stating the reasons for rejection thereof.
