Section 6 in The Maharashtra Council of Indian Medicine Rules, 1961
6. Motions for insertion in agenda.
(1)Notice of any motion to be inserted in the agenda for an ordinary meeting of the [Council] [Substituted by G.N. of 21.3.1985.] shall be in writing, shall be signed by the member giving it and by another member who is willing to second the motion and shall be sent so as to reach the Registrar not less than twenty clear days before the date fixed for the meeting. All such notices shall be placed by the Registrar before the President [* * * *] [Deleted by G.N dated 21-3-1985.] for deciding the admissibility of the motions.(2)A motion shall not be admissible-(a)if the notice thereof has not been signed by the proposer and the seconder; or(b)if the matter to which it relates is not within the scope of the functions of the [Council] [Substituted by G.N. of 21.3.1985.]; or(c)if it raises substantially the same question as a motion or amendment which has been moved and either decided or withdrawn with the leave of the Council within a period of six months immediately before the date of the meeting at which it is proposed to move the new motion; or(d)unless it is clearly and precisely expressed and raises substantially only one definite issue; or(e)if it contains arguments, inferences, ironical expressions or defamatory statements.(3)The President [* * * *] [Deleted by G.N dated 21-3-1985.] shall disallow any motion which in his opinion is inadmissible under sub- rule (2) :Provided that, if a motion can be rendered admissible by an amendment the President [* * * *] [Deleted by G.N dated 21-3-1985.] may admit the motion in an amended form.(4)When the President [* * * *] [Deleted by G.N dated 21-3-1985.] disallows or amends a motion, the Registrar shall inform the member, who gave notice of the motion, of the order of disallowance or, as the case may be, of the form in which the motion had been admitted.
