Section 36(b) in The Punjab Nurses Registration Council Regulations
(b)When a resolution or any amendment has been defeated no resolution or amendment raising substantially the same question shall be moved within a period of eleven months, provided that with the permission of the President such resolution or amendment may be brought up again before the Council after the expiry of five months but that it shall not be moved except with the approval of a majority of three-fourths of the members present.
