Section 6(1) in The Maharashtra Council of Indian Medicine Rules, 1961
(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.
