Section 6(2) in The Maharashtra Council of Indian Medicine Rules, 1961
(2)A motion shall not be admissible-(a)if the notice thereof has not been signed by the proposer and the seconder; or(b)if the matter to which it relates is not within the scope of the functions of the [Council] [Substituted by G.N. of 21.3.1985.]; or(c)if it raises substantially the same question as a motion or amendment which has been moved and either decided or withdrawn with the leave of the Council within a period of six months immediately before the date of the meeting at which it is proposed to move the new motion; or(d)unless it is clearly and precisely expressed and raises substantially only one definite issue; or(e)if it contains arguments, inferences, ironical expressions or defamatory statements.
