Section 8(1) in Rajasthan Para-medical Council Regulations, 2014
(1)The President shall disallow any motion. -(a)if the matter to which it relates is not within the scope of the Council's functions;(b)if it raises substantially the same questions as a motion or amendment which has been moVed or 'withdrawn with the leave of the Council within one year of the date of the meeting at which it is designed to be moved:Provided that such a motion may be admitted at a special meeting of the Council convened for the purpose on the requisition of not less than one-third of the members of the Council.Provided further that nothing in these regulations shall operate to prohibit the further discussion on any matter referred to the Council by the State Government in exercise of any of their functions under the Act.(c)unless it is clearly and precisely expressed and raises substantially one definite issue; and(d)if it contains arguments, inferences, ironical expressions, imputations or defamatory statements:Provided that if a motion can be rendered admissible by amendment, the President may, in lieu of disallowing the motion, admits it in amended form.
