Section 7 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
7.
Notwithstanding anything contained in Rule 7, the President may in his discretion-(a)admit for discussion at any meeting a motion, notice of which has not reached the Registrar in time for inclusion in the programme of business sent under Rule 7;(b)allow a motion to be discussed at a meeting notwithstanding the fact that notice was received too late to admit it in compliance with Rule 6.
