Section 9 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
9. Manner of taking votes.
(1)Every matter to be determined by the Board or the Court shall be determined on a motion moved at the meeting of [the Board or, as the case may be the Court] [Substituted by G. N. of 2.5.1968.] by a member and put to the [Board or, as the case may be, the Court] [Substituted by G. N. of 2.5.1968.] by the presiding authority.(2)Votes shall be taken by voices, show of hands or division as the presiding authority may direct;Provided that, votes shall be taken by division or by ballot, if any, member so desires.(3)The presiding authority shall determine the method of taking votes by division.(4)The result of the votes shall be announced by the presiding authority.
