Section 14(2) in The Maharashtra Council of Indian Medicine Rules, 1961
(2)[ Unless the presiding authority is of opinion that a proposal of the nature referred to in clause (b) of sub-rule (1) is such as if allowed to be moved, will infringe the right of a reasonable debate or is made for the purpose of securing the adjournment of the meeting, he shall without further debate, put it to the [Council] [Substituted by G.N. of 21.3.1985.].
