Section 14(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
(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 Board or the Court, as the case may be.
