Section 34 in The Orissa Dental Council Rules, 1969
34.
(1)A motion shall not be admissible -(a)if the matter to which it relates is not within the scope of the State Council's functions;(b)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the State Council within one year of the meeting at which it is designed to be moved :Provided that such a motion may be admitted at a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 State Council convened for the purpose on the requisition of not less than two-thirds of the members of the, Council ;Provided further that nothing in these rules shall operate to prohibit the further discussion of any matter referred to the State Council by the State Government in exercise of any of its functions under the Act;(c)unless it is clearly and previously expressed and raised substantially one definite issue;(d)if it contains inference, ironical expressions or defamatory statements.(2)The President shall disallow any motion which in his opinion is inadmissible under Sub-rule (1) :Provided that if a motion can be rendered admissible by amendment the President may in lieu of disallowing the motion admit it in amended form.(3)When the President disallows or amends a motion, the Registrar shall inform the members who gave notice of the motion of the order of disallowance or, as the case may be, of the form in which the motion has been admitted.
